Section 4(4) in The Orissa Land Reforms (General) Rules, 1965
(4)If the notice is addressed to a number of persons or to persons in general, it shall be served in the manner prescribed for the service for summons on a defendant under the Code of Civil Procedure, 1908 (5 of 1908) or by proclamation and beat of drum and posting it, in the presence of not less than two persons to some conspicuous place in the village.
