Section 17C in The M.P. Panchayat Nirvachan Niyam, 1995
17C. Manner of serving order of requisition of vehicles, vessels and animals.
- An order of requisition under Rule 17-A shall be served :-(a)Where a person to whom such order is addressed is a corporation or firm, in the manner provided tor the service of summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the first Schedule of the Code of Civil Procedure, 1908 (No. V of 1908); and(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.
