Section 17 in The Orissa Seaward Artillery Practice Rules, 1967
17.
A notice specifying the time and place fixed for the first sitting of the Collector shall be given to the appellant at least a week before such sitting. The notice shall be served on the appellant in person. If he cannot be found at the address given by him or at the address mentioned in the appeal it may be served on any adult member of the family or failing that, affixed to a prominent part of the building specified in that address.
