Section 11(4) in The Orissa Land Reforms Act, 1960
(4)When the holding of a raiyat or portion or share thereof is sold in execution of a decree or order of a Court or in pursuance of an award given under the Orissa Co-operative Societies Act, 1951 (11 of 1952) or under any law, for the time being in force for recovery or arrears of land revenue or any other public demand, the Court or the officer holding the sale shall, before confirming the sale, require the purchase to file a notice giving the particulars of such sale.
