Section 7(5) in The Orissa Prevention of Land Encroachment Act, 1972
(5)An eviction under this section shall be made by serving a notice in the manner provided in Section 9 on the person reported to be in occupation or his agent requiring him within such time as [the Tahasildar] [Substituted by Act 4 of 1975.] may deem reasonable after receipt of the said notice to vacate the land and if such notice is not obeyed, by removing or deputing a subordinate officer to remove any person who my refuse to vacate the same.
