Section 2(b) in The Orissa Government Land Settlement Act, 1962
(b)"Government land" means any waste land belonging to Government whether cultivable or not, recorded as House site, Anabadi, Chot Jungle, Puratan Patit, Nutan Patit, Parityakta Bedakhali [Gochar] [Inserted vide Orissa Act No. 48 of 1975.] or by any other description whatsoever;
