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[Cites 0, Cited by 30] [Entire Act]

Union of India - Section

Section 42 in Presidency Small Cause Courts Act, 1882

42. Service of summons.

- The summons shall be served on the occupant in the manner provided by the [Code of Civil Procedure (14 of 1882)] [See now the Code of Civil Procedure, 1908 (Act 5 of 1908).] for the service of a summons on a defendant.