The attention of the Courts is drawn to the provisions of Section 4 of the Code which lays down that when a summons issued by a Court is served outside the local limits of its jurisdiction and in every case where the officer who has served a summons is not present at the hearing of the case, an affidavit purporting to be made before a Magistrate that such summons has been duly served and a duplicate of the summons purporting to be endorsed in the manner provided by Section 69 or Section 70 of the Code by the person to whom it was tendered or delivered or with whom it was left shall be admissible in evidence and the statements made therein shall be deemed to be correct unless and until the contrary is proved.
