Section 18 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
18. Fixation of priority for settlement.
- The names of persons who apply for settlement in response to the notice issued under Sub-rule (2) of Rule 17 shall be arranged by the Sub-Divisional Officer in the following order of priority, namely :(a)persons of Orissa who are or were serving in the Armed Forces;(b)members of Scheduled Tribes;(c)members of Scheduled Castes;(d)members of other Backward Classes; and(e)other persons :Provided that landless persons of any one of these categories shall get preference over small holders of land of that category.
