Section 4(2) in The Orissa Hindu Religious Endowments Rules, 1959
(2)Manner of publication of the order of sanction by Commissioner - A copy of the order passed by the Commissioner under Sub-sections (1) and (2) of Section 19 relating to the exchange, sale, mortgage or lease for a term exceeding five years shall, in addition to being communicated to the State Government and to the trustee or trustees concerned and to the intended alienees, be published by affixture-(a)on the notice board or the front door of the religious institution concerned;(b)in a conspicuous place of the village where the property in question is situate.Rules under Section 24
