Section 5(7) in The Orissa Government Land Settlement Rules, 1983
(7)Settlement of land shall be in conformity with reservation, if any, made under Clause (a) of Sub-section (1) of Section 3 :Provided that no such settlement shall be made, unless the premium fixed for the land is paid :Provided further that the Government may exempt the premium payable in any case or class of cases for settlement of land.
