106. Particulars in record of court returning summonses.
- The court to which the summons has been sent under Order V, Rule 21, shall retransmit it to the court by which it was issued together with-(1)the Nazir's return and the affidavit or examination on oath of the serving officer;(2)the record of further inquiry, if any, by such court;(3)where the sendee has been effected by affixation under Order V, Rule 17, a declaration by such court whether the service is sufficient or not.
