Section 3(1) in The Orissa Government Land Settlement Rules, 1983
(1)Government lands belonging to any urban area reserved for house-sites under Clause (a) of Sub-section (1) of Section 3 shall be divided into convenient plots in accordance with the scale fixed by the consultation with the Municipality/ Notified Area Council, as the case may be, subject to the approval of the Revenue Divisional Commissioner with reference to the requirements. In making such division the principles of the town planning and hygienic requirements shall be taken into consideration. The plots shall be so arranged as to ensure straightness of streets, guard against over-crowding and make suitable provisions for drainage. Any future requirement of Government and other public institutions shall also be kept in view.
