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State of Madhya Pradesh - Section

Section 19 in The M.P. Irrigation Rules, 1974

19.

Every notice may be served either by tendering or delivering a copy thereof, or sending such copy by post in a cover registered under the Indian Post Office Act, 1889, to the person to whom it is to be served or his authorised agent or, if service in the manner aforesaid cannot be made, by affixing a copy thereof at his last known place of residence or at some place of public resort in the village or villages to which the inquiry relates.