Section 121 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
121. Distribution of land transferred in favour of the State Government.
- The State Government shall distribute, the land transferred in its favour under section 119, in such manner and on payment of such reasonable price as may be prescribed, to persons in the following order of preference :(a)[ landless agricultural labourers and co-operative farms of such labourers;] [Substituted for the original clause by section 23 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.](b)landless persons belonging to Scheduled Castes and Scheduled Tribes;(c)artisans;(d)landless persons carrying on an allied pursuit;(e)dependents of those who have laid down their lives for the defence of the country. Service for the defence of the country shall mean service in a uniformed force as well as in the capacity of a civilian, provided the death occurred on a front, be it military or civil;(f)service personnel of the Armed Forces and ex-servicemen;(g)agricultural labourers or agriculturists possessing uneconomic land holdings;(h)any other agriculturist of the village in which the land is situated; or(i)a co-operative farming society.
