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[Cites 0, Cited by 0] [Section 38A(4)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(4)(f) in The Orissa Land Reforms (General) Rules, 1965

(f)The proclamation shall be published by beat of drum [and] [Substituted by Notification No.28212-Re-62/76-R-D.16.4.1976.] by affixing a copy of the same at a conspicuous place in the village in which the land is situated in the presence of not less than two persons. If the village is uninhabited, the notice shall be published in the aforesaid manner in the nearest inhabited village. A copy of the proclamation shall also be published by affixing it on the Notice Board in the office of the Revenue Officer and a copy thereof shall also be sent to the Gram Panchayat in which the land is situated.