Section 6(2) in The Orissa Survey and Settlement Rules, 1962
(2)It shall be addressed to persons in general occupying or owning land under survey shall be published in every village in which such land is situated by beat of drum and by posting a copy of it in the presence of not less than two persons in some conspicuous place in the village and in case of an uninhabited village, the publication of the proclamation shall be made in the aforesaid manner, in the nearest inhabited village:Provided that when the tract under survey is not included in any village, publication of the proclamation shall not be made in a neighbouring inhabited village.
