Section 22E in The Orissa Land Reforms (General) Rules, 1965
22E.
If on the dates specified in the warrant, for putting the transferor or his heirs in possession of land, crops not ripe for immediate harvest are found on the land, the execution shall be postponed and a report of such fact shall be made to the Revenue Officer and on receipt of such report the Revenue Officer may postpone the execution till such time as the crops are harvested.]
