Section 4 in The Orissa Land Reforms (General) Rules, 1965
4. Notice and mode of service.
(1)All notices required under the Act or these rules shall be in writing.(2)[ Where a notice is required to be served or issued under the Act or under these rules on or by the Government as the landlord, it shall be served on or issued by the Tahsildar.] [Substituted by Notification No. 36496-Re-1-55/80-R-D.16.5.1980.](3)Where no other mode of service of notice is prescribed by the Act or by these rules, service shall be effected in the manner prescribed for the service of summons on a defendant under the Code of Civil Procedure, 1908 (5 of 1908), if the notice is addressed to only one persons.(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.(5)In the case of an uninhabited village the service of any general notice shall be effected in the nearest inhabited village.
