Section 3(3) in The Orissa Government Land Settlement Rules, 1983
(3)The plots in urban area shall be divided into five categories and assigned for the following purposes, namely :(i)[ land reserved for poor class people having annual family income of less than Rs. 8,400; [Substituted vide Orissa Gazette Extraordinary No. 1578/18.11.1987-SRO No. 786/87/20.10.1987.](ii)land reserved for middle class people having annual family income between Rs. 8,400 and Rs. 30,000 having no housesite or having inadequate accommodation in an urban area;](iii)land reserved for future requirements of Government and other public purposes;(iv)land to be settled by public auction ; and(v)land to be reserved for setting up small or medium scale industries.Note - It shall not be necessary that the plots assigned for any of the above purposes shall be continuous. The Collector shall obtain the approval of the Revenue Divisional Commissioner to the classification of plots made as above.
