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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

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

(ii)Poor persons belonging to the concerned district who do not have house in the urban area but whose presence in it is essentially necessary for the general interest of the public or for their business, trade or profession or any other legitimate reasons directly connected with their livelihood.