Section 47 in The Orissa Land Reforms (General) Rules, 1965
47. Application for delivery of possession under Sub-section (1) of Section 65.
(1)An application under Section 65 for delivery of possession shall be accompanied by a certified copy of the order in pursuance of which delivery of possession is applied for.(2)No direction for delivering possession of land shall be issued by the Revenue Officer without giving the parties interested a reasonable opportunity of being heard.
