Section 8(3) in The Orissa Government Land Settlement Rules, 1983
(3)Lands falling in the category mentioned in Clause (i) of Sub-rule (3) of Rule 3 shall be settled in the following order of priority, namely:(i)Poor persons (inhabitants) of the urban area whose presence if it is necessary in the general interest of the people but who are unable to acquire house-sites and have no adequate living accommodation of at least five per cent for each separated family.(ii)Poor persons belonging to the concerned district who do not have house in the urban area but whose presence in it is essentially necessary for the general interest of the public or for their business, trade or profession or any other legitimate reasons directly connected with their livelihood.(iii)Any poor inhabitant of the State other than one belonging to a district in which the urban areas occur who do not have a house-site or whose presence in the urban area is necessary in connection with their trade, business or other avocation and in the general interest of the public.
