Section 8 in The Orissa Bhoodan and Gramdan Rules, 1972
8. Manner of publication of declaration.
(1)Each declaration filed under Sub-section (2) of Section 12, shall be registered as a case and a case Register for the purpose shall be Maintained in Form III.(2)The Tahsildar shall, after registration, publish the declaration in the following manner, namely :(a)A notice containing particulars shown in the declaration shall be issued in Form IV.(b)A copy of the declaration together with the notice shall be affixed on a conspicuous place in the village in which the land is situate in presence of not less than two persons and in case of an uninhabited village, the publication, shall be made in the manner aforesaid in the nearest inhabited village.(3)The service of the declaration and the notice under Sub-section (2) of Section 13, shall be effected either by a registered post with acknowledgement due, or through process servers or by both means according to the discretion of the Tahsildars.
