Section 6(2) in The Orissa Prevention of Land Encroachment Rules, 1985
(2)An order under Section 8 shall be in Form "C" and shall be served in the same manner as laid down in Sub-rule (1) and shall also be proclaimed by beat of drum in the locality in which the land is situated in the presence of not less than two persons. If the village is uninhabited, the notice shall be published in the aforesaid manner in the nearest inhabited village. A copy of the order shall be published by affixing it in the notice board of the Tahasil Office and another copy sent to the Grama Panchayat, Notified area Council, Municipality, Special Planning Authority or Development Authority, as the case may be, under which the land situates.
