Section 9(2) in Mahatma Gandhi National Rural Employment Guarantee (Appointment, Powers and Duties of the Ombudsman) Madhya Pradesh Rules, 2013
(2)When any notice or other document is to be served on owner of a building or land then it will not be necessary to write the name of the owner and user in the same and in such cases notice or document shall be served in following manner-(a)By giving or presenting notice or document to the owner or user, or by giving or presenting to one of the owners or user if there are more than one owner or users;(b)If such owner or user is not available, by giving notice or document to any adult member or servant of the family of owner or user; or(c)If any of the above mentioned medium is not available then by pasting notice or document on any easily visible part of land or building to which it is concerned.
