Section 17A(2) in The Orissa Money-lenders' Act, 1939
(2)On receipt of an application under Sub-Section (1), the Sub-Divisional Officer or, as the case may be, the Tahasildar shall take or cause to be taken such steps or use or cause to be used such force as may reasonably be necessary, for securing the delivery of possession of the property to the mortgagor.]Chapter-IV
