Section 11 in The Orissa Prevention of Land Encroachment Rules, 1985
11. Order of forfeiture and its execution.
(1)When an order of forfeiture is passed by the Tahasildar under Sub-section (1) of Section 7, he shall-(a)if the property is movable, make arrangement for taking immediate possession thereof ; or(b)if the property is immovable, issue an order of attachment ; or(c)if the property is perishable in nature order immediate sale thereof and order the sale proceeds to be credited into the treasury.(2)The order of attachment shall be served on the encroacher in the same manner as the notice under Sub-rule (1) of Rule 6 and copies of the order shall be affixed as to conspicuous place in the village or Ward of the urban area, as the case may be, and on the land which is the subject matter of the proceeding.
