Section 23 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
23. Service of summons by electronic messaging.
- A Revenue Court may order service of summons by electronic messaging in the following situations-(a)to a person or his recognised agent or legal practitioner whose E-mail address is registered with the Revenue Court; or(b)to an organization which by law is required to declare an E-mail address for receiving communication from the public.
