Section 13 in The Orissa Prevention of Land Encroachment Rules, 1985
13. Final disposal of property forfeited.
- When an order of forfeiture is confirmed after making enquiry under Rule 12 the Tahsildar shall sell the property in public auction and credit the sale proceeds into the treasury:Provided that no order for final disposal of the property or its sale proceeds shall be passed until the period of appeal or revision as provided under Section 12 expires or if an appeal or revision is preferred within the said period until the appeal or revision is disposed of.
