Section 24 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
24. Procedure for settlement.
(1)If any person who had surrendered or abandoned his holding or in the event of his death, his heir applies for settlement within the period specified in the notice issued under Sub-rule (3) of Rule 23 then his application shall be considered and disposed of in the manner hereinafter appearing.(2)The Sub-Divisional Officer shall take into consideration the merits of each individual case, conduct local enquiry if necessary, and shall make a provisional allotment in favour of the applicants.(3)Thereafter, the provisions of Rules 20, 21 and 22 shall, mutatis mutandis be followed by the Sub-Divisional Officer for final disposal of applications received under Sub-rule (1).(4)If after final disposal of applications under Sub-rule (3) any surrendered or abandoned holding or a part thereof remains unsettled it shall be treated as ordinary waste land and its disposal shall be regulated under Chapter IV.Chapter-VI Appointment of Village Officers to suitable post under the State Government
