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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(i) in The Orissa Government Land Settlement Rules, 1983

(i)Poor persons (inhabitants) of the urban area whose presence if it is necessary in the general interest of the people but who are unable to acquire house-sites and have no adequate living accommodation of at least five per cent for each separated family.