Section 5(2) in The M.P. Pashu (Niyantran) Adhiniyam, 1976
(2)Where a question arises whether a person was duly informed of an order made in pursuance of Section 4, compliance with the requirements of sub-section (1) or the rules made thereunder shall be conclusive proof that he was so informed, but failure to comply with the said requirement shall not preclude proof by other means that he was so informed or affect the validity of the order.
