(2)On the date of the meeting, the Samiti shall select the persons for allotment as bhumidhar with nontransferable rights or as asamis as the case may be. A list of all persons who are present and who express their desire to be admitted to the land shall be prepared in R.C. Form-30. The list shall be drawn up separately for lands to be settled as bhumidhar with non-transferable rights and land to be settled as an asami. The names of the persons shall be arranged in the order of preference laid down in section 126(1).
