Section 8(4) in The Orissa Government Land Settlement Rules, 1983
(4)Lands falling under the category mentioned in Clause (ii) of Sub-rule (3) of Rule 3 shall be settled in the following order of priority, namely:(i)inhabitants of the urban area who do not have a house in any urban area and in the urban area in question or who do not have adequate living accommodation of at least five per cent for each separated family;(ii)inhabitants of the district in which the urban area is situated who do not have a house in any urban area and whose residence in the urban area is necessary for the purpose of business, trade or profession or any other justiciable reasons;(iii)inhabitants of other districts of the State whose continued presence in the urban area is necessary for the sake of their trade, business, avocation or any other reasons justifying allotment;(iv)others whose presence in the urban area is necessary for any justiciable reasons.Notes - Each application for house-sites for middle and poor class people shall accompany an affidavit duly sworn in before a Magistrate in the form as prescribed in Schedule I.
