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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Uttar Pradesh - Subsection

Section 130(1) in The General Rules (Civil), 1957

(1)The Central Nazir or Nazir shall divide the area outside the [eight kilometres] [Substituted by Notification No. 603/VII-f-97, dated 3-2-1981, w.e.f. 3-10-1981.] radius into beats, shall make the best beats, and shall make the best arrangement possible for the prompt service of processes in each beat.