Section 14 in The Orissa Bhoodan and Gramdan Rules, 1972
14. Temporary management of land vested in the Samiti.
(1)The Samiti may, in respect of the lands vested in it settle the land with such person or persons for temporary management in the following manner, namely :(i)no person or group of persons shall be settled with more than two acres for each member;(ii)a group of persons who offer to take up joint cultivation shall be given preference over individuals;(iii)out of individuals, preference shall be given in the following order of priority, viz.,-(a)persons having no lands;(b)those with less than five acres of land in the family;(iv)if land is not enough for any group or class, the available land shall be distributed equally among the applicants of the group or class according to priority.(2)The settlement of such land shall be on the following conditions, namely :(i)land shall be handed back on a fixed date after close of the cultivating season and will remain with the Samiti before the start of the next cultivating season; and(ii)if the land is required by the Samiti during the cultivating season the Samiti shall have powers to take back the land on payment of compensation for the standing crop only.(3)The temporary grantee shall be liable to pay to the Samiti an annual premium equal to ten times the rent payable by occupancy raiyats for similar lands with similar advantages in the vicinity.(4)The temporary grantee shall be required to execute a written agreement containing terms and conditions mentioned in Sub-rules (2) and (3).
