Section 38A(6) in The Orissa Land Reforms (General) Rules, 1965
(6)[(a) to (6)(c) * * *] [Deleted vide Orissa Gazette Extraordinary No. 615/24.4.1986.](d)Settlement of the lands with the applicants belonging to the Scheduled Castes and Scheduled Tribes and others shall be considered separately in accordance with the priority specified in Section 51 of the Act. Applications of persons belonging to one category shall be considered together and disposed of before going to the next category in order of priority :Provided that preference shall be given to those landless persons who have no land or other means of livelihood, over those, who are comparatively better.
