Section 21 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
21. Summons to a person residing in another district or outside the State.
- If the person summoned resides in another district within or outside the State of Madhya Pradesh, the summons may be sent by post or by such courier services as may be approved under sub-rule (3) of rule 22 or by a special messenger to the Collector of such district for service along with a request letter to cause its service through one of his subordinates.
