Section 15(3) in The Orissa Prevention of Land Encroachment Rules, 1985
(3)On expiry of a period of fifteen days from the date of publication of the proclamation in the village and after hearing the objection, if any and after conducting such enquiry as he may consider necessary, the Tahasildar shall record a finding stating whether the land can be settled in favour of the encroacher under the Act. If the Tahasildar comes to a finding that the land cannot be settled for the encroacher is not entitled to settlement he shall proceed to evict the encroacher as prescribed under the Act.
