119. Allotment of Gram Panchayat Land (Sections 125 and 126).
(1)Where the Bhumi Prabandhak Samiti intends to admit any person to any land referred to in section 125, it shall announce by beat of drum in the concerned Gram Panchayat area, at least 7 days before the date of meeting of the Samiti:-(a)the date, time and place of such meeting.(b)the number of plots to be allotted; and(c)the areas of such pots.(2)On the date of the meeting, the Samiti shall select the persons for allotment as bhumidhar with nontransferable rights or as asamis as the case may be. A list of all persons who are present and who express their desire to be admitted to the land shall be prepared in R.C. Form-30. The list shall be drawn up separately for lands to be settled as bhumidhar with non-transferable rights and land to be settled as an asami. The names of the persons shall be arranged in the order of preference laid down in section 126(1).(3)If the number of persons included in the lists does not exceed the number intended to be settled on the land regarding which the announcement was made, the Samiti shall examine the eligibility of the persons included in the lists and take a decision regarding the plots to be settled with each person.(4)If the number of persons included in the Lists exceeds the number with whom the settlement of land is intended, the said lists shall be placed before an open meeting of the Gram Sabha called by the Bhumi Prabandhak Samiti and such of the persons shall be selected for allotment as are considered to be most suitable on merits on the basis of consensus arrived at such meeting. If such consensus cannot be arrived at, the Samiti shall select the persons by drawing lots.(5)In the meeting referred to in sub-rule (2) or sub-rule (4), the Samiti shall announce the names of persons selected for allotment and also the land revenue or rent payable by the allottees.
