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State of Rajasthan - Section

Section 122 in The General Rules (Civil), 1986

122. Processes for serving within outlying MunSif.

- Where any process is issued for service outside the area covered by the process sewing organisation at the station where the court issuing the process is located it shall be sent to the Judge or Munsif concerned:Provided that, if the process is for sewice within the local jurisdiction of the court issuing it,-
(a)warrants of arrest,
(b)urgent processes,
(c)any other process which, in the particular case, it is advisable to serve or execute by a headquarter's peon may be delivered to the Nazir incharge at headquarter for service by a headquarter's peon.