Section 6(1) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)Where any person have been evicted from any public premises under Section 5, the Estate Officer may, [after giving reasonable notice to the persons from whom possession of the premises has been taken] [Substituted by Act 2 of 1983.] remove or cause to be removed or dispose of by public auction any property remaining on such premises.
