(1)A process may be sent, by the Court or officer by whom it is issued either by one of its or his officers or by post, to any other Court or officer having jurisdiction under the Chota Nagpur Tenancy Act, 1908, in the place of residence of the person on whom the process is to be served.(2)The Court or officer to whom a process is so sent shall, upon receipt thereof, proceed as if it had been issued by such Court or officer, and shall then return the process to the Court or officer by whom it was issued, together with the record (if any) made under this sub-rule.
