Section 4 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
4. Notices and mode of their service.
(1)All notices required under the Act or those rules shall be in writing.(2)Where no other mode of service of notices is prescribed by the Act or by 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.(3)If the notice is addressed to a number of persons or to 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 affixing a copy thereof in some conspicuous place in the village in the presence of not less than two persons.(4)In the case of an uninhabited village the service of any general notice shall be effected in the nearest inhabited village.
