Section 123 in The Rajasthan Revenue Courts Manual, 1956
123. Procedure when summons returned unserved for wrong or insufficient address of a witness.
- Where a summons has been returned unserved by reason of a wrong or insufficient address of the witness the court may, before adjourning the case for issue of a fresh summons, require the party applying for the same to satisfy the court, by affidavit or otherwise, that such party was not in a position to know the correct address at the date when he applied for issue of the former summons, and also that the evidence of the witness is really material.
