Section 14 in The Orissa Hindu Religious Endowments Rules, 1959
14.
The Collector on receipt of requisition under Section 25 shall, after giving reasonable notice of the person in possession of the said property and to the trustee or trustees concerned, cause delivery of possession of the property to the person to whom it is to be delivered as per the requisition ' of the Commissioner.Rule under Sections 28 and 35
