Section 31 in The Orissa Bhoodan and Gramdan Rules, 1972
31. Eviction of allottees from donated lands.
- The order of eviction under Sub-section (1) of Section 23 shall be served in the same manner as revenue process has served and a copy shall be delivered to the allottee or to any adult member of his family at his usual place of residence or to his authorised agent or by affixing a copy thereof to some conspicuous part of his last known residence or to a part of the land which the allottee has failed to cultivate personally for two consecutive agricultural years.
