Section 5(2) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(2)If any person refuses or fails to comply with the order of eviction within [fifteen days] [Substituted by Orissa Act 12 of 1989.] of the date of its publication under Sub-section (1), the Estate Officer or any other officer duly authorised by the Estate Officer in this behalf, may evict that person from and take possession of the public premises and may, for that purpose, use such force as may be necessary.[* * *] [Proviso omitted by Orissa Act 12 of 1989.]
