Section 51(2) in The Orissa Land Reforms Act, 1960
(2)[ Notwithstanding anything contained in Orissa Government Land Settlement Act, 1962 the procedure for the settlement of lands under this section shall be such as may be prescribed, and the settlement shall be made in favour of the following categories of persons and in the following order of property, 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 of 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 contiguous land; and(e)in the absence of persons belonging to any of the foregoing categories; any other persons.]
