Section 40(3) in The Orissa Land Reforms (General) Rules, 1965
(3)On receipt of the enquiry report and after giving the applicant a hearing and making such further enquiry as may be necessary, the Revenue Officer shall decide if the certificate prayed for in the application should be granted.Provided that the certificate in respect of a person who is subject to any physical disability shall not be granted if the person has an income exceeding eight thousand rupees per annum from a source other than land.]
