Section 19 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
19. Service of summons by Revenue Court.
- A Revenue Court may order service of summons by any one or more of the following modes as it thinks fit -(a)by personal service;(b)by registered post acknowledgement due or speed post or by such courier services as may be approved under sub-rule (3) of rule 22; or(c)by electronic messaging.
