Section 81(2)(iii) in M.P. Civil Court Rules, 1961

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State of Madhya Pradesh - Subsection

Section 81(2)(iii) in M.P. Civil Court Rules, 1961

(iii)carefully to scrutinize the work-ticket of the process-server and every return submitted by him each time he returns from beat after service of processes; and the reasons given for failure of service; and to report to the officer in charge of the Nazarat all cases of unreasonable delay in service, misconduct, neglect, or improper discharge of duty for such disciplinary action as the officer in charge may think fit and proper.

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State of Madhya Pradesh - Subsection

Section 81(2)(iii) in M.P. Civil Court Rules, 1961