Civil Procedure Code 1908 , Section 27

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 ¹[on such day not beyond thirty days from date of the institution of the suit].

1. Added by Act No. 46 of 1999, section 3 (w.e.f. 1-7-2002).