Section 17C(a) in The M.P. Panchayat Nirvachan Niyam, 1995
(a)Where a person to whom such order is addressed is a corporation or firm, in the manner provided tor the service of summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the first Schedule of the Code of Civil Procedure, 1908 (No. V of 1908); and
