Section 22A in The Orissa Land Reforms (General) Rules, 1965
22A. [ [Inserted by Notification No. 50756-Re-53/73-R-D.6.8.1973.]
On declaration being made under Sub-section (2) of Section 23, the Revenue Officer shall issue to any member of his staff or any other person a warrant in Form No. 16 to put the transferor or his heirs in possession of the land, if necessary, by removing any person bound by the order under Section 23 who refuses to vacate the land.
