Section 5(5) in The Orissa Government Land Settlement Rules, 1983
(5)The proclamation shall be published by beat of drum and by affixing a copy of the same at a conspicuous place in the village or urban area in which the land is situated in the presence of not less than two persons of the locality. If the village is uninhabited, the notice shall be published in the nearest inhabited village. A copy of the proclamation shall be published by affixing in the Notice Board of the Tahasil Office and a copy shall be sent to the Gram Panchayat or Notified Area Council or Municipality, as the case may be, under which the land is situated.
