127. Processes for service within outlying Munsifi.
- Where any process is for service within the jurisdiction of an outlying Munsifi of the district, it shall be sent to the Munsifi concerned :Provided that -a warrant of arrest, oran urgent process, orany other process which in the particular circumstances of the case it is advisable to serve or execute by a [process-server] [Substituted by Notification No. 88/VIII-b-1, dated 31-5-1961, w.e.f. 9-6-1962.] at headquarters shall be delivered to the Central Nazir at the headquarters for such service.
