Section 489 in The Orissa Municipal Corporation Act, 2003
489. Tenure on Government owned land.
(1)The tenure on Government land shall be granted by the Corporation to all residents on tenable sites and full property rights shall also be granted on resettlement or rehabilitation sites with previous sanction of Government.(2)All tenure shall be allotted in the joint names of the head of household and spouse :Provided that single woman or single man headed households shall not be precluded from having full tenure rights.(3)The Corporation may, with the previous sanction of Government, consider other forms of tenure such as group tenure, collective tenure and co-operative tenure.
