Section 38A(7) in The Orissa Land Reforms (General) Rules, 1965
(7)(a)Extent of settlement of land - Settlement of surplus lands shall be made in accordance with the priority mentioned in Sub-rule (5) and the procedure specified in Sub-rule (6).(b)No more than 0.7 standard acre of land shall be settled with any person :Provided that when a person already owns some land so much of land not exceeding in the aggregate 0.7 standard acre may be settled with him.[Provided further that were the area of surplus land available for settlement comprised in any plot is more than 0.7 standard acre but less than one standard acre and no person come forward to accept settlement of the residual land after the initial settlement up to 0.7 standard acre, such land may be settled with the person with whom contiguous land has been settled.] [Inserted vide Orissa Gazette Extraordinary No. 615/24.4.1986.]Explanation - For the purpose of conversion one acre shall be equal to 0.4047 hector.
