Section 18 in The Orissa Prevention of Land Encroachment Rules, 1985
18. Repeal and savings.
- The Orissa Prevention of Land Encroachment Rules, 1977 is hereby repealed :Provided that anything done or any action taken under the rules so repealed be deemed to have been done or taken under the provisions of these rules, and those pending on the date of commencement of rules, shall be done or taken under the provisions of these rules.Form-ANotice under Section 9 of the O.P.L.E. Act, 1972[See Rule 6 (1)]ToShri............................... S/o......................Address......................................................Whereas it appears that you are in unauthorised occupation of land a Specified in the schedule below which is the property of Government, you are hereby given notice to appear before the undersigned personally or through authorised Agent on............ at........... and show cause why you should not be proceeded against under Sections 4 and 6 of the Orissa Prevention of Land Encroachment Act, 1972 (Orissa Act 6 of 1972).
