Section 2 in The Orissa Government Land Settlement Rules, 1983
2. Definitions.
(1)In these rules, unless the context otherwise requires-(a)"Act" means the Orissa Government Land Settlement Act, 1962;(b)"communal with respect to a land" means a land which is used by any village community or any section thereof for a communal purpose like burying or cremating dead bodies, celebrating public festivals, holding melas or common worship and the like without any interference from any body or paying any fees for the purpose;(c)"effective area of a village" means the total extent of private agricultural land plus arable Government lands consisting of gochar, village forests and waste land in the village multiplied by 20/23;Note - For the purpose of calculating arable Government land under this clause, the following categories of lands shall be excluded namely :(i)lands known as 'char' and 'diara';(ii)lands subject to the custom of Utabandi Settlement;(iii)Canal side, road side and other lands considered temporarily surplus by the Works Department and Irrigation and Power Department which are placed at disposal of the Revenue Department for temporary settlement ;(iv)surplus railway lands placed by the Ministry of Railways at the disposal of the Revenue Department for being utilised for the purpose of agriculture; and(v)lands recorded or used for communal purposes(d)"Form" means a form appended to these rules;[dd) "homesteadless person" means a person who together with all the members of his family living in common mess- [Inserted vide Orissa Gazette Extraordinary No.1578/18.11.1987-SRO No. 786/87/20.10.1987.](i)does not have an annual income together with the annual income of all the members of his family from all sources exceeding Rs. 3,600 or any amount as may be notified by Government from time to time;(ii)does not have any homestead land here in the State; and(iii)owns less than one standard acre of agricultural land;](e)"rural area" means an area other than urban area;(f)"Schedule" means a schedule appended to these rules;(g)"Section" means a section of the Act;(h)"urban area" means an area constituted into a Municipality or a Notified Area under the Orissa Municipal Act, 1950 and shall include such other areas having urban characteristics which may be notified as such by the Government from time to time.(2)Words and expressions used but not defined in these rules shall have the same meanings as are respectively assigned to them in the Act.
