Section 30 in The Orissa Public Demands Recovery Rules, 1963
30. Proclamation of attachment.
- The order shall be proclaimed at some place on or adjacent to such property by beat of drum or other customary mode. A copy of the order shall be affixed on a conspicuous part of the property and on the Notice Board of the Certificate Officer. Where the property is land-paying revenue to Government, a copy of order shall be similarly affixed in the office of the Tahsildar of the Tahsil in which the land is situated or where there is no Tahasildar, in the office of the Sub-divisional Officer of the Sub-division in which the land is situated. Where the property is situated within cantonment limits, the order shall be similarly affixed in the office of the Local Cantonment Board and the Military Estates Officer concerned, and where the property is situated within the limits of a Municipality or Notified Area Council, in the office of the Municipality or Notified Area Council within the limits of which the property is situated.
