Section 4A(3) in The Orissa Irrigation Rules, 1961
(3)Copies of the notice in Oriya shall also be published-(i)on the notice board of the office of Sub-divisional Officer, Panchayat Samiti and Grama Panchayat within the limits of which any land likely to be benefited or affected by the proposed work is situated; and(ii)at a conspicuous place in every village in which the land likely to be benefited or affected by the proposed work is situated in the presence of not less than two witnesses whose signatures or thumb impressions shall be obtained on a copy of the notice to be filed in the Block Development officer's record.
