Section 11D(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)Where a person to whom such order is addressed a Corporation or firm, in the manner provided for the service of summons in Rule 2 of Order XXIX or Rule 3 of Order XXX, as the case may be, in the first Schedule to the Code of Civil Procedure, 1908 (No. V of 1908); and
