Section 22 in The Orissa Government Land Settlement Rules, 1983
22. Government to allot lands to department of Government Departmental Committee - Allotment of lands to offices of State or Union Government shall be made by the Collector to the extent, not exceeding one acre, by the Commissioner where the area exceeds one acre but does not exceed five acres, by the Member, Board of Revenue where the area exceeds five acres and does rot exceed ten acres and by the Government in respect of the area exceeding ten acres.
