Section 244 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
244.
Writs of demand and citations shall be served by the fixed establishment of process-servers attached to the tahsil or by additional process-servers. Subject to the condition of funds being available to meet the cost, additional process-servers may be temporarily entertained by the District Officer in accordance with the provisions of Paragraph 1061 of the Revenue Manual.
