Section 5(6) in The Orissa Government Land Settlement Rules, 1983
(6)On expiry of thirty days from the date of publication of the proclamation, the Tahasildar shall hear objections, if any, received during the proclamation period, after hearing objections or immediately after expiry of thirty days from the date of publication of the proclamation, where no objection has been filed, the Tahasildar shall, if he is satisfied that the applicant is deserving and there is no objection to settlement on any ground, make an order granting such settlement of the land applied for or any portion thereof and submit the case record, after expiry of the appeal period, to the Sub-divisional Officer having jurisdiction for approval. If the settlement has to be granted by an officer superior in rank to the Tahasildar under these rules the case records shall be submitted to such officer for disposal. The Tahasildar shall forward a list of lease granted every month to the Collector for his information.
