Section 3(2) in The Orissa Government Land Settlement Act, 1962
(2)[ In the settlement of lands under Clause (e) of Sub-section (1). Seventy per centum thereof shall be settled with the persons belonging to the Scheduled Tribes and the Scheduled Castes in proportion to their respective populations in the village in which the lands are situated and the remaining lands shall be settled with the other persons not belonging to the aforesaid categories :Provided that if sufficient number of persons belonging to the aforesaid categories are not available in the village in which the lands are situated, or being available, are not willing to accept the settlement of land so much of the land reserved for the said persons as cannot be settled with them may be settled with other persons.] [Inserted vide Orissa Act No. 48 of 1975.][(2-a) The maximum extent of land to be settled under this section with any person for purposes of homestead shall be such as may be determined by Government from time to time.] [Inserted vide Orissa Act No. 18 of 1981.]
