Section 18B(3) in The Orissa Money-lenders' Act, 1939
(3)The order referred to in Sub-section (2) shall be published by affixture in the notice-board of the authority passing the order and copies thereof shall also be sent to the Block Development Officer and the Tahasildar within whose local limits of jurisdiction the money-lender's principal place of business is situate for publication by affixture in the notice-boards of their offices.
