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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(1) in The Chota Nagpur Tenancy Act, 1908

(1)A process may be sent, by the Court or officer by whom it is issued either by one of its or his officers or by post, to any other Court or officer having jurisdiction under the Chota Nagpur Tenancy Act, 1908, in the place of residence of the person on whom the process is to be served.