Section 160 in The Rajasthan Revenue Courts Manual, 1956
160. Particulars in record of courts returning summons.
- The courts to which the summons has been sent under order V and 21, shall retransmit to the court by which it was issued together with-(i)the Nazir's return and the affidavit for examination on oath of the serving officer.(ii)the record of further inquiry, if any. by such court:(iii)where the service has been effected by affixation under Order V. rule 17, declaration by such court, whether the service is sufficient or not.
