Section 12(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(2)The proclamation shall be published in the village in which the land is situated, by beat of drum and by posting a copy of it in the presence of not less than two persons to some conspicuous place in the village :Provided that if the village is uninhabited the publication shall be made in the aforesaid manner in the nearest inhabited village.
