Section 141(5) in The Orissa Co-operative Societies Rules, 1965
(5)Publication of Proclamation - The Sale Officer shall thereupon issue proclamation of sale by affixing a notice in the office of the Principal Officer, at least 30 days before the date fixed for the sale and also by beat of drum or other customary mode in the village where mortgaged property to be sold, is situated on two consecutive days previous to the date of sale and on the date of the sale prior to the commencement of the sale. A copy of the proclamation may also be sent to the nearest Revenue Officer having jurisdiction over the village for affixing the same in their Notice Board. A copy of the proclamation shall be given to all the parties named in the application. A copy of the proclamation shall also be got affixed on a conspicuous part of the office of the Bank. The proclamation shall state the time and place of sale and specify as fairly proclamation shall state the time and place of sale and specify as fairly and accurately as possible -(a)the property to be sold;(b)the amount for the recovery of which the sale is ordered;(c)every other matter which the Sale Officer considers material for the purchaser to know in order to judge the nature and value of the property.
