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State of Madhya Pradesh - Section

Section 55 in M.P. Civil Court Rules, 1961

55.

The attention of the Courts is also drawn to the provisions of Order V, Rule 14, Civil Procedure Code, which lays down that where in a suit to obtain relief respecting, or compensation for wrong to, immovable property, service cannot be made on the defendant in person, and the defendant has no agent empowered to accept the service, it may be made on any agent of the defendant in charge of the property.