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State of Madhya Pradesh - Section

Section 87 in M.P. Civil Court Rules, 1961

87.

Each tour of a process-server shall be planned with a view to avoid as far as possible going over ground already once covered. The processes allotted to him shall be arranged in the order in which the villages where they are to be served should be visited. Columns 1 to 8 of the one or more forms of work-ticket shall then be filled up in the order in which the processes have been arranged, a duplicate of each being taken by means of carbon paper. After checking the ticket the Nazir shall endorse at the end the total number of processes and the total amount of diet-money to be entrusted to the sever.Note 1. - Unless the process-server has duly accounted for all processes and diet-money entrusted to him, fresh processes for service should not be given to him.Note 2. - The work-tickets of each process-server shall be bound up separately for the calendar year, the duplicates being pasted on to the corresponding original as soon as they are returned, and the bound volumes destroyed after three years.