Section 12(2) in The Orissa Agricultural Credit Operations and Miscellaneous Provisions (Banks) Rules, 1976
(2)The prescribed authority shall at any time before the date of sale cause proclamation of the date and place of the intended sale to be made by beat of drum in the village in which the agriculturist or his heir or legal representative resides or the said property is kept and in such., other place or places as the prescribed authority may consider necessary to give due publicity to the intended sale.
