Section 7(1) in The Orissa Prevention of Land Encroachment Act, 1972
(1)Any person unauthorisedly occupying land for which he is liable to pay assessment under Section 4 shall be summarily evicted by the [Tahasildar] [Substituted by Act 4 of 1975.] and any crop or other product raised on the land, any encroachments such as a building, other construction or anything deposited thereon shall be liable to forfeiture :Provided that in case of said encroachments, [the Tahasildar] [Substituted by Act 4 of 1975.] shall give reasonable notice to remove the same.
