Section 3(5) in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
(5)A copy of every such notice shall be published, in the Orissa Gazette and affixed to the notice boards of the Collector, Sub-divisional Officer, Tahsildar, Zilla Parishad, Panchayat Samiti and Grama Panchayat having jurisdiction over the village in which the property to be vested is situated.
