Section 118 in Civil Court Rules of the High Court of Judicature at Patna
118.
The attention of Courts is drawn to the provisions contained in Order XXI, Rule 1, Code of Civil Procedure [* * *] [Deleted by C.S. no. 61, dated 27.12.1979.]. It has now been made optional for the judgement-debtor to serve notice through Court or by registered post direct. No challan tendering the money should, therefore, be rejected by reason only of not being accompanied by forms of notice and process-fees. [G. L. 5/21]
