Section 26(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Where the person summoned is detained in prison the summons shall be delivered or sent to the officer in charge of the prison for service to the person by post or by such courier services as may be approved under sub-rule (3) of rule 22 or by a special messenger or by electronic messaging or by such other means as may be provided by the State Government by notification.
