Section 11(2) in The Orissa Prevention of Land Encroachment Rules, 1985
(2)The order of attachment shall be served on the encroacher in the same manner as the notice under Sub-rule (1) of Rule 6 and copies of the order shall be affixed as to conspicuous place in the village or Ward of the urban area, as the case may be, and on the land which is the subject matter of the proceeding.
