Section 17C(b) in The M.P. Panchayat Nirvachan Niyam, 1995
(b)Where a person lo whom such order is addressed is an individual,-(i)personally by delivering or tendering the order; or(ii)by registered post with acknowledgment due; or(iii)if a person cannot be found, by leaving an authentic copy of the order with any adult member of his family, or by affixing such on some conspicuous part of the premises in which he is known to have last resided or carried on business, or personally worked for ; gain.
