Section 5 in The M.P. Pashu (Niyantran) Adhiniyam, 1976
5. Publication and service of orders.
(1)An order made under Section 4 shall-(a)if it is an order of general nature or affecting a class of persons, be notified in the Official Gazette;(b)if it is an order affecting an individual person or an individual corporation be served in the prescribed manner.(2)Where a question arises whether a person was duly informed of an order made in pursuance of Section 4, compliance with the requirements of sub-section (1) or the rules made thereunder shall be conclusive proof that he was so informed, but failure to comply with the said requirement shall not preclude proof by other means that he was so informed or affect the validity of the order.
