Section 7 in The Orissa Government Land Settlement Rules, 1983
7. Settlement of land for homestead purposes in rural areas.
(1)In each village the land for homestead purposes shall be demarcated separately and for such purposes no settlement shall be made outside the demarcated areas.(2)The extent of land to be settled in favour of each person having no homestead land shall be such as may be determined by Government from time to time. Where the land is not sufficient to accommodate all such persons, settlement shall be made subject to the limit of availability.
