Section 38A(2) in The Orissa Land Reforms (General) Rules, 1965
(2)For the purpose of the Settlement of surplus lands referred to above and unless there is anything repugnant in the subject or context-(a)[ Landless person or landless agricultural Labourer shall mean any person the total extent of whose land alongwith the lands held as a raiyat or tenant by all members of his family living with him in one mess is not more than 0.7 standard acre and who has no profitable means of livelihood other than agriculture.] [Substituted by Notification No.28212-Re-62/76-R-D.16.4.1976.](b)"Co-operative Farming Society" shall mean a Society registered under the Orissa Co-operative Societies Act, 1962 and formed by landless agricultural labourers.(bb)[ The Revenue Divisional Commissioner may at any time revise the order of settlement of land passed by the Revenue Officer, Sub-divisional Officer, Additional District Magistrate or Collector, whether in exercise of original, appellate or revisional jurisdiction under this rule.] [Inserted by Notification No.86.496-Re-155/80-R-D.16.5.1980.]
