Section 16A in The Orissa Land Reforms (General) Rules, 1965
16A. [ [Inserted by Notification No. 47018-Re-50/72-R-D.16.8.1972.]
If a tenant fails to comply with a notice served on him under Sub-section (2) of Section 15, or a landlord fails to comply with a notice served on him under Sub-section (5) thereof, the Revenue Officer may issue an order in Form No. 14 to such Officer or authority as may be specified therein, for delivery of possession of the land to the landlord or the tenant, as the case may be].
