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[Cites 0, Cited by 0] [Section 258(2B)] [Section 258] [Entire Act]

State of Madhya Pradesh - Subsection

Section 258(2B)(a) in The M.P. Land Revenue Code, 1959

(a)the service of summons, notices and other processes by post or in any other manner either generally or in any specified areas, and the proof of such service;