7. Service of notices, etc., other than warrants against the person of a judgement-debtor. -
The word "process", as used in these rules, means any notice, summons or other process issued under the Chota Nagpur Tenancy Act, 1908, other than a warrant against the person of a judgement-debtor.Note. - The forms of summons to defendants (Section 151), summons to witness (Section 168), warrant of execution against movable property of a judgement-debtor in execution of a decree for money (Section 185) are given in Appendix A (vide Forms 1 to 4).
