Section 25 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
25. Substituted service.
(1)When the Revenue Court is satisfied that there is reason to believe that a person is keeping out of the way for the purpose of avoiding service, or that for any other reason the summons cannot be served in the ordinary way, the Revenue Court shall order the summons to be served -(a)by affixing a copy thereof on the outer door or some other conspicuous part of the house in which the person summoned ordinarily resides or carries on business or personally works for gain or at some place of public resort in such village or sector; or(b)in such manner as it thinks fit.(2)Where the summons is served by affixing a copy thereof in the manner aforesaid the serving officer shall endorse a report on the original summons or annex it thereto. The report shall state that he has so affixed the copy, the circumstances under which he did so, and the name and address of the person, if any, by whom the house was identified and in whose presence the copy was affixed. The report with the original summons shall be retuned to the Revenue Court which issued it.(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.(4)Where the Revenue Court acting under sub-rule (1) orders service by an advertisement in a news paper at the expenses of a party, the newspaper shall be a daily newspaper known to be widely circulated in the locality in which the person summoned is last known to have, actually and voluntarily resided, carried on business or personally worked for gain.(5)Service substituted by order of the Revenue Court shall be as effectual as if it had been made on the person summoned personally.
