Section 24(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)The service of such summons shall be effected by or on behalf of such party by delivering or tendering to the person summoned personally a copy thereof or by any of the modes of service mentioned in clause (b) and (c) of rule 19.
