Section 208(30) in Civil Court Rules of the High Court of Judicature at Patna
(30)When an estate is ordered to be administered in a summary manner under Section 75 of the Act-(i)There shall be no advertisement of any proceedings in the local Government Gazette or in a local newspaper.(ii)The petition and all subsequent proceedings shall be endorsed "Summary case".(iii)The notice of the hearing of the petition to the creditors shall be in Form No. (P) 65.Costs.
