128. Processes issued or received by outlying Munsifi.
- A process issued or received by an outlying Munsifi shall-(a)if it is for service within its own jurisdiction, be delivered to the Nazir of such Court;(b)if it is for service within the jurisdiction of another outlying Munsifi of the same district be sent for service to such other outlying Munsifi;(c)if it is for service within the jurisdiction of a Court at headquarters but not within the jurisdiction of any outlying Munsifi, be sent for service to the District Judge or the Civil and Sessions Judge, Civil Judge, pr Munsif at headquarters, as the case may be.
