Section 7 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959
7.
A show cause notice under Section 9 of the Act shall be in Form IV and shall be served on the borrower in his present address, and a copy of the notice shall be affixed to a conspicuous part of the premises where the displaced person was last known to be residing or carrying on business in this State and such affixture shall be considered, as sufficient service.
