Section 24(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(4)If such summons, when tendered is refused or if the person served refuses to sign an acknowledgement of service or for any reason such summons cannot be served personally, the Revenue Court shall, on the application of the party, reissue such summons to be served by the Revenue Court under rule 19.
