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State of Madhya Pradesh - Section

Section 84 in M.P. Civil Court Rules, 1961

84.

Returnable dates should not be fixed at random, but sufficient time should be allowed so that the processes for one trip may all be served and returned at a reasonable time before the dates fixed in the cases concerned. In fixing dates, the distance to be travelled, the season of the year, the conditions of the locality, the number of processes made over at a time, etc. should be taken into consideration.Note. - When a process-server entrusted with the service of several processes finds that there is no reasonable chance of his being able to serve all the processes in the same trip and to return them in sufficient time before the due dates, he should at once send back by post the processes that cannot be served, so that the Nazir may issue such processes to other process-servers for service if there is sufficient time before the hearing dates.