Section 24 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
24. Give Summons to a party for service.
(1)The Revenue Court may, in addition to causing the service of summons under rule 19, on application of a party deliver summons to such party for service at his expenses.(2)The service of such summons shall be effected by or on behalf of such party by delivering or tendering to the person summoned personally a copy thereof or by any of the modes of service mentioned in clause (b) and (c) of rule 19.(3)The provisions of sub-rule (5) of Rule 20 shall apply to a summons personally served under this Rule as if the person effecting service were a serving officer.(4)If such summons, when tendered is refused or if the person served refuses to sign an acknowledgement of service or for any reason such summons cannot be served personally, the Revenue Court shall, on the application of the party, reissue such summons to be served by the Revenue Court under rule 19.
