Section 11 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
11. Publication of draft Jamabandi and inviting objections thereto.
(1)The Tahsildar shall publish a copy of the draft Jamabandi by posting it, in presence of not less than two persons to some conspicuous place in the village:Provided that if the village is uninhabited, the publication shall be made in the nearest inhabited village in the aforesaid manner.(2)Along with the publication of the draft Jamabandi, he shall serve a general notice intimating all persons interested that objections, if any, to any entry in, or omission from the said Jamabandi may be made to him within thirty days from the date of such publication.
