Section 18(2) in The Orissa Survey and Settlement Act, 1958
(2)The Government may also issue a direction under the preceding sub-section -(a)on the request of-(i)any local authority; or(ii)other persons;who agree to pay such amount as may be directed by the Government towards the cost of the settlement of rent; or(b)on the request of not less than one-half of the total number of raiyats having land in any local area on their depositing such amount for payment of expenses as the Government may direct.
