Section 25(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(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.
