Section 31(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)On the request and expenses of a party the Revenue Officer or Revenue Court issuing the proclamation may order the proclamation to be published in a newspaper known to be widely circulated in the locality in which the land is Situate.
