Section 25(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)Where a summons is returned under sub-rule (2), the Revenue Court may, in its discretion, examine the serving officer on oath, or may cause him to be so examined by another Revenue Court, touching his proceedings and may make such further enquiry in the matter as it thinks fit, and shall either declare that the summons has been duly served or order such service, as it thinks fit.
