(2)Mode of serving injunction. - Where the Mamlatdar's decision is for granting an injunction he shall cause to same to be [prepared in the form of Scheduled BB or C, as the case may be] [These words and letters were substituted for the original by Bombay 66 of 1954, Section 5 (2).], and shall deliver or tender the same then and there to the defendant, if present or if the defendant is not present, shall send it to the village-officers, or to any subordinate under his control, to be served upon the defendant.
