115. Summons for appearance of executants or witnesses.
- If the alleged executant or his representative, assign or agent be not present, and if it be necessary to summon such person or any other person whose presence or testimony is necessary, where the registering officer is also either a Judge or Revenue Officer he shall issue processes as such Judge or Revenue Officer, as the case may be. Where the registering officer is neither a Judge nor a Revenue Officer, the necessary process shall be issued by the Tehsildar within whose revenue jurisdiction, the office of the registering officer is situated. The appearance by the executant before the registering officer must be within the time, prescribed in section 34 of the Act.
