Section 14 in The Chota Nagpur Tenancy Rules, 1959
14. When a process is returned under Rule 13, the Court or officer by whom it was issued shall, if the return under that rule has not been verified by the affidavit of the serving officer, and may, if it has been so verified, examine the serving officer on oath, or cause him to be so examined by another Court, touching his proceedings, and may make such further inquiry in the matter as the Court or officer thinks fit, and shall either declare that the process has been duly served or order such service as it or he thinks fit.
