Section 3 in The Orissa Vesting of Properties (in Grama Sasans) Rules, 1965
3. Manner of publication of notice under Section 3.
(1)The notice referred to in Sub-section (1) of Section 3 of the Act snail be in Form 'A'.(2)There shall be a separate notice for each village in which the tank, orchard or tree belonging to Government proposed to be vested is situated.(3)The notice shall be served in the village by proclamation and by beat of drum and by posting a copy of it in the presence of not less than two persons belonging to the village, to some conspicuous place in the village.(4)If such village is uninhabited, the notice shall be served in the manner aforesaid in the nearest inhabited village.(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.
