Section 27 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
27. Summons to defendants. - Where a suit has been duly instituted, a summons may be issued to the defendant to appear and answer the claim and may be served in manner prescribed [on such day not beyond thirty days from date of the institution of the suit] [ Inserted by Act VI of 2009, dated 20.3.2009.].
[28. Service of summons where defendant resides in another State in India. - Summons or other process issued by a Civil or Revenue Court in the Jammu and Kashmir State may be sent for service in another State in India to such Court and in such manner as may be prescribed by rules in force in that State.
