LexSection 50 — Service of petition.
The Divorce Act, 1869
Every petition under this Act shall be served on the party to be affected thereby, either within or without 1 [India], in such manner as the High Court by general or special order from time to time directs. Provided that the court may dispense with such service altogether in case it seems necessary or expedient so to do.Open in Lexace · Ask the AI about this section