51. Court should note that the Code applies to India. The provisions in the Code for the sending of process to another Court for service and for the service of processes received from another Court apply only to Courts established in India including Berar.
Note. - For the execution of processes issued by a Magistrate having jurisdiction in an Indian State in railway lands laying within such State. See Government of India Notification No. 34-I-B, dated the 14th January, 1937 which is printed as Appendix III to this Chapter.
