(1)A Gram Sabha may allot land from the land pool to any landless persons or a group of landless persons including a co-operative society of such landless persons registered under any law relating to co-operative societies for the time being in force, residing in the village or to any institution for the purposes determined by the Gram Sabha:Provided that lands donated by a member of the Scheduled Tribes shall be allotted to a member of the Scheduled Tribes only.
