Section 16(i) in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
(i)The area to be reserved for the common purpose of extension of abadi for proprietors and non-proprietors under Section 18(c) of the Act shall be reserved after scrutinizing the demand of proprietors desirous of building houses and of non-proprietors including Harijan families working as agrarian labourers who are in need of a site for house. The land reserved for extension of abadi shall be divided into plots of suitable sizes. For the plots allotted to proprietors area of equal value shall be deducted from their holdings but in case of non-proprietors including Harijan families these shall be allotted without payment of compensation and they shall be deemed to be full owners of the plots allotted to them.
