Section 22 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
22. Service of summons by post or courier services.
(1)A Revenue Court may order service of summons by transmitting a copy thereof to the person summoned or his recognized agent empowered to accept the service by registered post acknowledgement due or by speed post or by such courier services as may be approved under sub-rule (3).(2)Where the summons is issued under sub-rule (1), the Revenue Court issuing the summons shall, subject to the provisions of rule 29, declare the summons to have been duly served and proceed further in the case, if-(a)an acknowledgement or other receipt purporting to bear the signature of the person summoned or his recognised agent is received by the Revenue Court; or(b)the envelope containing the summons is returned by the postal service or courier. service to the Revenue Court with an endorsement purporting that it was not received by the addressee or in his absence by any other person on his behalf; or(c)the summons transmitted is shown delivered on the web portal of the postal service or courier service; or(d)the postal acknowledgement of the summons transmitted by Registered Post Acknowledgement Due is not received by the Revenue Court till after the passage of thirty days from such transmission.(3)Collector shall, from time to time, prepare panel of approved courier services for use by his own Revenue Court and all Revenue Courts of rank equal or subordinate to it in district Other Revenue Courts shall prepare such panels from tithe to time for their own use.
