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State of Madhya Pradesh - Section

Section 83 in M.P. Civil Court Rules, 1961

83.

(1)With the approval of the District Judge, the officer in charge of the Nazarat shall divide the area of the tahsil or tahsils into convenient circles and processes should be sent out in these circles at regular intervals. The boundaries of the circle and the intervals at which processes are sent out may be varied from time to time as experience dictates. A map showing the boundaries of the circles and the villages included in each circle and a list of villages in each circle should be displayed in every Nazarat.
(2)The Nazir or the Naib-Nazir should prepare quarterly a statement showing the dates on which process will be sent out for the service in any particular circle and the approximate time required for service in that circle and submit the same to the District Judge for approval. A copy of the statement and a copy of the list of the villages included in each circle should be displayed in each Court-room at the station. During the summer vacation process shall issue on such dates as the District Judge or in his absence the senior Judge on duty shall fix.