Section 27 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
27. Sending letter in lieu of summons.
(1)The presiding officer of a Revenue Court where he deems fit may, in lieu of summons, send to the person summoned a letter signed by him.(2)A letter sent under sub-rule (1) shall contain all the particulars required to be stated in a summons, and subject to the provisions of sub-rule (3) shall be treated in all respects as a summons.(3)Such letter may be sent to the person summoned by post or by a special messenger or in any other manner which the Revenue Court thinks fit; and where the person summoned has a recognised agent empowered to accept service, the letter may be delivered or sent to such recognised agent.
