Section 2(9) in The Orissa Municipal Corporation Act, 2003
(9)"bustee" means an area containing land not less than seven hundred square metres occupied by or for the purpose of any construction of huts or other structures used or intended to be used for human habitation;Explanation. - If any question arises as to whether any particular area is or is not a bustee, the Corporation shall decide the question and its decision shall be final;
