Section 27 in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
27. [] [Renumbered as rule 27 and thereafter aNother paragraph added vide Notification No. 7103-G dated 18.11.1999.]
- In all cases where service is effected by the party, an affidavit of service be filed within such time as the court may direct.[In all cases where service is affected by the party on the Legal Remembrancer /Government Pleader, the office of the Legal Remembrancer /Government Pleader must specify the name of the Advocate concerned to deal with the matter in respect of which Notice is served.] [Renumbered as rule 27 and thereafter aNother paragraph added vide Notification No. 7103-G dated 18.11.1991]
