Section 22(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)A Revenue Court may order service of summons by transmitting a copy thereof to the person summoned or his recognized agent empowered to accept the service by registered post acknowledgement due or by speed post or by such courier services as may be approved under sub-rule (3).
