Section 3 in The Orissa Government Land Settlement Rules, 1983
3. Plotting of urban lands reserved for house-sites.
(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.(2)If a Town Planning Scheme has been approved under the Orissa Town Planning and Improvement Trust Act, 1956 for any urban area, the Collector shall follow the said scheme in preparing the plan of house-sites for disposal.(3)The plots in urban area shall be divided into five categories and assigned for the following purposes, namely :(i)[ land reserved for poor class people having annual family income of less than Rs. 8,400; [Substituted vide Orissa Gazette Extraordinary No. 1578/18.11.1987-SRO No. 786/87/20.10.1987.](ii)land reserved for middle class people having annual family income between Rs. 8,400 and Rs. 30,000 having no housesite or having inadequate accommodation in an urban area;](iii)land reserved for future requirements of Government and other public purposes;(iv)land to be settled by public auction ; and(v)land to be reserved for setting up small or medium scale industries.Note - It shall not be necessary that the plots assigned for any of the above purposes shall be continuous. The Collector shall obtain the approval of the Revenue Divisional Commissioner to the classification of plots made as above.
