Section 27(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(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.
