Section 79 in Civil Court Rules of the High Court of Judicature at Patna
79.
The Nazir shall maintain for the jurisdiction for which he is the proper officer for service of processes (1) a list of villages with in [eight kilometres] [Substituted by C. S. no. 43, dated 18.12.1973.] radius of his office, (2) a list of villages outside such [eight kilometres] [Substituted by C. S. no. 43, dated 18.12.1973.] radius. [G.L. 6/22, G.L. 11/26, G.L. 4/29, G.L 4/45, G.L. 1/51, G.L. 4/52, G.L. 5/60, G.L. 4/64, G.L. 7/64]
