Section 47(b) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976
(b)in the case of any order or notice affecting a corporation or firm, be served 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; and
