Section 19 in The Punjab Security of Land Tenures Rules, 1956
19. Allotment of land to overflow tenants.
(1)Where due to insufficiency of surplus area in any estate, any tenant cannot be allotted land in the estate, from which he is to be ejected, the Circle Revenue Officer may, having due regard to the preferences of the tenant indicated under rule 17(d), allot him a land in any estate in which surplus area is available. In making such allotment, the Circle Revenue Officer shall endeavour to allot him land as near to his estate as may be possible.Explanation. - Allotment of land to such tenants shall be made -(i)in the patwar circle;(ii)in the Quanungo circle, if no land is available in the Patwar circle;(iii)in the tehsil, if no land is available in the Quanungo circle;(iv)in the district, if no land is available in the tehsil;(v)in some other district, if no land is available in the district, in which the estate from which the tenant is liable to be ejected is situate.(2)When more than one tenants are eligible for resettlement in an estate, other than the estate from which they are to be ejected, the principles mentioned in rule 18 shall, as far as may be, apply in making allotments to them.
