Section 4(1) in The M.P. Lok Parisar (Bedakhali) Niyam, 1975
(1)[A notice issued under sub-section (1) of Section 6 or sub-section (1) or (2) of Section 7 or sub-section (1) of Section 13 of the Act] [Substituted by Notification No. F-13-37-80-II-A(3), dated 6-5-1980.] shall be served by delivering or tendering a copy of the notice to the person for whom it is intended or to any adult member of his family, or by sending it by registered post acknowledgement due in a letter addressed to that person at his usual or last known place of residence or business.
