Section 14(1) in The Orissa Bhoodan and Gramdan Rules, 1972
(1)The Samiti may, in respect of the lands vested in it settle the land with such person or persons for temporary management in the following manner, namely :(i)no person or group of persons shall be settled with more than two acres for each member;(ii)a group of persons who offer to take up joint cultivation shall be given preference over individuals;(iii)out of individuals, preference shall be given in the following order of priority, viz.,-(a)persons having no lands;(b)those with less than five acres of land in the family;(iv)if land is not enough for any group or class, the available land shall be distributed equally among the applicants of the group or class according to priority.
