Section 20(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Where the person summoned resides within the jurisdiction of Revenue Court or within the district in which such Revenue Court is situated or has a recognized agent or legal practitioner resident within that jurisdiction or district who is empowered to accept the service of the summons, the summons shall, unless the Revenue Court otherwise directs, be delivered or sent-(a)to a proper officer to be served by him or one of his subordinates;(b)to a government servant subordinate to it to be served by him or one of his subordinates; or(c)to a patel or a kotwar to be served by him.
