Section 3(3) in The Orissa Government Land Settlement Act, 1962
(3)[ The settlement of land under this section shall be made in the following order of priority, namely :(a)co-operative farming societies formed by landless agricultural labourers;(b)any landless agricultural labourers of the village in which the land is situate or of any neighbouring village;(c)ex-servicemen or members of the Armed Forces of the Union, if they belong to the village in which the land is situated;(d)raiyats who personally cultivate not more than one standard acre of [* * *] Land ;Explanation-In this clause the expression "Standard Acre" has the meaning assigned to it in the Orissa Land Reforms Act 16 of 1960 ; and(e)in the absence of person belonging to any of the foregoing categories, any other person.]
