(1)The following order of preference shall be observed in making allotment of land referred to Section 63 :-(a)an agricultural labourer or a village artisan residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and belonging to a scheduled caste or scheduled tribe or other Backward Classes or a person of general category living below poverty line as determined by the State Government.(b)any other agricultural labourer or a village artisan residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.].(c)any other person residing in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and belonging to a scheduled caste or scheduled tribe or other Backward Classes or a person of general category living below poverty line as determined by the State Government:Provided that preference will be given to widow and physically handicapped person within same category.Explanation. - For the purposes of this sub-section -(1)"other backward class" means the backward class of citizens specified scheduled-I of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994 (U.P. Act, No. 4 of 1994);(2)"person of general category living below poverty line" means such persons as may be determined from time to time by the State Government.(2)In making an allotment under this section, preference shall be given to a person who either holds no house or has insufficient accommodation considering the requirement of his family.(3)Every land allotted under this section shall be held by the allottee on such terms and conditions as may be prescribed:[Provided that if the allottee is a married man and his wife is alive, she shall be co-allottee of equal share in the land so allotted.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
