Section 38A(5) in The Orissa Land Reforms (General) Rules, 1965
(5)Priority of Settlement - The Settlement of surplus lands vested in Government under Section 45 of the Act shall be made by the Revenue Officer [after consulting the local committee, if any] [Inserted by Notification No.10100-R-D.11.2.1980.] with deserving persons in the order of priority indicated under Section 51 of the Act.
