(1)Clause (a) of Section 29, C.P.C. relates to service of summonses and other processes issued by civil or revenue Courts established in any part of India to which the provisions of the Code do not extend. Those parts of India are specified in clauses (a) to (c) of sub-section (3) of Section 1 of the Code.(2)The civil and revenue Courts in Pondicherry are the only Courts which are established by the Central Government under clause (b) of Section 29, C.P.C.(3)A list of the countries and Courts in respect of which the Central Government have issued notifications under clause (c), Section 29, C P C is given in the Appendix to this part.
