Section 11 in The Orissa Bhoodan and Gramdan Rules, 1972
11. Grant of land by the Samiti.
(1)Landless persons for the purposes of the Act shall mean such persons who do not have any agricultural lands of their own.(2)Lands vested in the Samiti may be granted to landless persons to such extent as the Samiti may, in view of all circumstances of the locality, extent of land available for distribution and after consultation with the inhabitants of the locality in which the land is situate, consider fit and proper.(3)The Samiti or such other person duly authorised by the Samiti shall grant a donation deed duly executed in Form VII. The signature or thumb impression of the grantee shall be taken on the deed in token of his acceptance of the grant.
