(1)The summons in a suit for recovery of rent shall for for the final disposal of the suit, unless the Court is of opinion that the summons should be for the settlement of issues only.(2)The summons shall contain a concise statement of the facts alleged in the plaint and shall be in the prescribed form, and, notwithstanding anything contained in Rule 2 of Order V in Schedule 1 to the Code of Civil Procedure, 1908, it shall not be necessary to serve on the defendant any copy of the plaint, unless the Court, for reasons to be recorded in writing otherwise direct.(3)The service of summons may, if the Local Government by rule, either generally or specially of any local area so directs, be effected either in addition to, or in substitution for, any other mode of service, by forwarding the summons by post in a letter addressed to the defendant and registered under Chapter VI of the Indian Post Office Act, 1898.(4)When a summons is so forwarded in a letter, and it is found that the letter was duly posted and registered, the court may presume that the summons has been duly served.(5)Notwithstanding anything contained in the Code of Civil Procedure, 1908, or any rules made thereunder, the plaintiff in a suit for recovery of arrear of rent shall not be required to supply any identifier for the purpose of serving the summons on the defendant or on any witness, and the serving officer shall serve the summons after due enquiry as to the identity of the person on whom, or the house or property where the summons is to be served, and the summons shall be served in the presence of at least two persons, and the serving officer shall, whenever possible, require the signature of those persons to be endorsed on the original summons, and, when he is unable to serve the summons, he shall whenever possible, require the signature of two persons of the locality to be so endorsed.(6)Notwithstanding anything contained in sub-Rule (3) of Rule 4 of Order XXXII in Schedule I to the Code of Civil Procedure, 1908, the court may serve on the natural guardian of a minor defendant in a suit for arrears of rent a notice informing him that he shall be treated as the guardian of such defendant in respect of such suit unless he appears and objects within such time be being less than fourteen clear days after the service of the notice. Such natural guardian shall, unless the Court otherwise directs be deemed to be the duly appointed guardian of the said minor defendant for all the purposes of such suit.
