Section 4(2) in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
(2)Where no other mode of service of notice is prescribed by the Act or 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, if the notice is addressed to only one person. If it is addressed to a number of person or persons in general it shall be served in the manner prescribed for the service of summons on a defendant under the Code of Civil Procedure, 1908, or by proclamation and beat of drum and by posting it in the presence of not less than two persons to some conspicuous place in the village.
