Section 5(h) in The Orissa Estates Abolition Act, 1951
(h)Where, by operation of this Act, the right to the possession of any estate or any part thereof vest in the State Government, the Collector may, by written order served in the prescribed manner, require any person in possession of such estate or any part thereof to give up possession of the same by a date specified in the order, and it shall be competent for the Collector to take, or cause to be taken, such steps as. in the opinion of the Collector, may be necessary for securing compliance with the said order or preventing any breach of the peace.
