Section 12 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
12. Proclamation.
(1)Not less than one week before the date of commencement of the local enquiry, the Sub-Divisional Officer shall cause a proclamation to be published.(2)The proclamation shall be published in the village in which the land is situated, by beat of drum and by posting a copy of it in the 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 aforesaid manner in the nearest inhabited village.(3)The proclamation shall be addressed in general to all persons entitled to settlement of land under this Chapter and shall inform there that if required by the persons conducting the local enquiry, they shall-(a)point out to him boundaries of the lands in respect of which they are entitled to a settlement under this Chapter; and(b)furnish to him such information and produce before him such records as may be considered relevant for the purpose of the enquiry.
