Section 11(1) in The Orissa Prevention of Land Encroachment Rules, 1985
(1)When an order of forfeiture is passed by the Tahasildar under Sub-section (1) of Section 7, he shall-(a)if the property is movable, make arrangement for taking immediate possession thereof ; or(b)if the property is immovable, issue an order of attachment ; or(c)if the property is perishable in nature order immediate sale thereof and order the sale proceeds to be credited into the treasury.
