Section 11(3) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(3)If the person to whom a copy of the [Order] [Substituted by M.P. Act No. 20 of 1979.] is furnished under sub-section (1) refuses to receive it, he shall be deemed to have duly received it on the day on which the copy was refused by him.
