Section 9(2) in The M.P. Co-Operative Tribunal Regulations, 2000
(2)Where the Tribunal or the Bench is satisfied that there is reason to believe that the addressee is avoiding service or that for any other reason the notice or summons can not be served by post, the Tribunal or the Bench shall order the notice or the summons to be served by publication in daily newspaper, circulating in the locality in which addressee is known to have last resided or worked or carried on business or in such other manner, as it may deem fit. The publication charges shall be paid by the appellant or the petitioner as the case may be.
