Section 32J in The Pepsu Tenancy and Agricultural Lands Act, 1955
32J. Disposal of surplus area.
(1)The surplus area acquired under section 32E shall be at the disposal of the State Government.(2)The State Government may, by notification in the Official Gazette, frame a scheme for utilising the surplus area by allotment to tenants willing to cultivate land personally or to landowners or tenants owning or holding land not exceeding five standard acres in order to make their holdings equal to five standard acres, and to landless agricultural workers or for the development of co-operative farms or seeds farms or efficient management of land.(3)Any scheme framed by the State Government under sub-section (2) may provide for the terms and conditions on which the lands in the surplus area are to be allotted, provided the following priorities in the method of selecting tenants and fixing the area of land to be allotted shall form part of the scheme, namely -(a)tenants who are liable to ejectment and entitled to allotment of alternative land under section 7-A [including tenants of landowner who are members of the Armed Forces of the Union [and Non-Resident Indian] [Inserted by Punjab Act 29 of 1969, section 3.]; and(b)landowners or tenants owning or holding land not exceeding five standard acres in order to make their holdings equal to five standard acres, and landless agricultural workers.(4)The terms and conditions, on which the lands, in the surplus area are to be allotted, shall include payment of the prescribed amount for the land in a lump sum or in annual instalments spread over twenty years.Explanation. - The said amount shall be prescribed by the State Government having regard to the condition that the aggregate amount payable to the State Government by the persons to whom land is allotted under the scheme shall not exceed the aggregate amount of compensation payable by the State Government for surplus area which is acquired.(5)The State Government may, by notification in the Official Gazette, add to, amend, vary or revoke any scheme made under this section.
