Section 25(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)When the Revenue Court is satisfied that there is reason to believe that a person is keeping out of the way for the purpose of avoiding service, or that for any other reason the summons cannot be served in the ordinary way, the Revenue Court shall order the summons to be served -(a)by affixing a copy thereof on the outer door or some other conspicuous part of the house in which the person summoned ordinarily resides or carries on business or personally works for gain or at some place of public resort in such village or sector; or(b)in such manner as it thinks fit.
