Section 10 in The Family Courts (Jharkhand High Court) Rules, 2004
10. Returnable date of notice, summons.
- Unless otherwise ordered the notice, summons shall be made returnable three weeks after the date of the filing of the petition, if the respondent resides with the local limits of the Court and five weeks after the date of the filing of the petition, if the respondent resides outside the said limits.
