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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(3)In the case of an uninhabited village the service of any general notice shall be by proclamation and beat of drum and by posting it in the presence of not less than two persons to some conspicuous place in the nearest inhabited village.