126. Duty of Nazir on receipt of processes for service.
- The Nazir to whom the process is sent under the preceding rule shall be deemed the serving officer of the Court from which he receives the process, and shall forward direct to such Court in the case of a summons the return prescribed by Order V, Rule 18, and in the case of a warrant for arrest, the judgment-debtor, if arrested and any decretal money received from the judgment-debtor.Note. - A Nazir may serve a process himself but ordinarily should get processes served by process servers.
