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State of Madhya Pradesh - Section

Section 45 in M.P. Civil Court Rules, 1961

45.

Persons on whom processes are to be served or executed shall be described so as to identify them clearly. In the case of small villages it may be sufficient to mention the name of the village, tahsil and district in which the person resides and his father's name and occupation. But in the case of large villages and towns the name of the locality, municipal ward, sheet, lane and number of the house (if any) in which he resides should be given.