Section 6(1) in Orissa Land Encroachment Act, 1947
(1)Any person un-authorisedly occupying land for which he is liable to pay assessment under section 3 may be summarily evicted by the Collector and any crop or other product raised on the land and any encroachments such as a building, other construction or a thing deposited thereon shall be liable to forfeiture:Provided that in the case of said encroachments the Collection shall give reasonable notice to remove the same.
