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State of Madhya Pradesh - Section
Section 459 in M.P. Civil Court Rules, 1961
459.
The following registers shall be maintained for every Nazarat by the Nazir, Naib Nazir or official performing the duties of Nazirs or Naib-Nazir and they shall be preserved for the periods specified below after they have been completely filled in :| Name of Register | Number of form and schedule on which it is borne | Period for which to be preserved | |
| (1) | (2) | (3) | |
| 1. | Register of property passing into or through the Nazir's handsunder orders of the Civil Court. | II-46 | 14 |
| 2. | Register of property passing into or through the Nazir's handsotherwise than under order of the Civil Court. | II-47 | 6 |
| 3. | General Cash Account | II-48 | 14 |
| 4. | Contingent Cash Account | II-49 | 5 |
| 5. | Classification Register | II-50 | 6 |
| 6. | Register of Receipts of Returned Diet-money. | II-51 | 6 |
| 7. | Register of Repayment of Returned Diet-money. | II-52 | 6 |
| 8. | Register of Civil Court Deposit Receipts | II-97 | 35 |
| 9. | Registers of Repayment of Civil Court Deposit. | XXII-96 | 35 |
| 10. | Station Dak Book. | II-34 | 3 |
| 11. | Dak Book for Processes sent by Post. | XV-79 | 3 |
| 12. | Files of Process-server's Work-tickets. | II-53 | 3 |
| 13. | Register of checking of Process Server's work by Sale Amins. | II-54 | 2 |
| 14. | Register of work done by Process-servers. | II-55 | 5 |
| 15. | Report of work done by Sale Amins | II-56 | 5 |
| 16. | Book of Receipts for Money | XV-99 | 6 |
| 17. | Remittance List | II-57 | 6 |
| 18. [ [Substituted by Notification No. 9165, published in M.P. Rajpatra, Part IV (Ga), dated 25-12-1964 at page 964.] | File Book of chalans of money sent to treasury. | XX(a)-A-7 and XX(a)-A107 where there are bankingtreasuries | 6] |
| 19. | Duplicate Book of Receipts for Money paid by the Nazir. | II-58 | 5 |
| 20. | Register of Security Deposits | XV-6 | 1 |