Section 20 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
20. Personal service of summons.
(1)Where the person summoned resides within the jurisdiction of Revenue Court or within the district in which such Revenue Court is situated or has a recognized agent or legal practitioner resident within that jurisdiction or district who is empowered to accept the service of the summons, the summons shall, unless the Revenue Court otherwise directs, be delivered or sent-(a)to a proper officer to be served by him or one of his subordinates;(b)to a government servant subordinate to it to be served by him or one of his subordinates; or(c)to a patel or a kotwar to be served by him.(2)"Proper officer" means such officer who is responsible for service of summons and notices issued by Revenue Courts.(3)Every summons issued under sub-rule (1) shall be served by tendering or delivering a copy of it to the person summoned personally or to his recognised agent or to his legal practitioner.(4)Where the person summoned is absent from his residence at the time when the service of summons is sought to be effected on him at his residence and there is no likelihood of his being found at the residence within a reasonable time service may be made on any adult member of the family of the person summoned, who is residing with him.Explanation. - A servant is not a member of the family within the meaning of this rule.(5)Where the serving officer delivers or tenders a copy of the summons to the person summoned personally or to his recognised agent or legal practitioner or to an adult member of his family, he shall require the signature of the person, to whom the copy is delivered or tendered to an acknowledgement of service endorsed on the original summons. The serving officer shall endorse on the original summons, the date and time when and the manner in which the summons was served, and the name and address of the person, if any, identifying the person served and witnessing the delivery or tender of the summons.
