Section 29 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
29. Revenue Court to record its satisfaction of service of summons.
- whenever a summons is issued under these rules the Revenue Court shall, before taking any adverse action against the person summoned, satisfy itself that the summons was properly served in any one or more modes laid down in these rules and record its satisfaction.B- Notice
