Section 8(3)(iii) in The Orissa Government Land Settlement Rules, 1983

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State of Odisha - Subsection

Section 8(3)(iii) in The Orissa Government Land Settlement Rules, 1983

(iii)Any poor inhabitant of the State other than one belonging to a district in which the urban areas occur who do not have a house-site or whose presence in the urban area is necessary in connection with their trade, business or other avocation and in the general interest of the public.

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State of Odisha - Subsection

Section 8(3)(iii) in The Orissa Government Land Settlement Rules, 1983