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State of Madhya Pradesh - Section

Section 13 in Criminal Courts - Rules and Orders

13.

The languages declared to be the Court languages in the Criminal Courts in the Central Provinces and Berar are as follows:-
(a)In the revenue districts of Jabalpur, Saugor, Mandla, Hoshangabad, Nimar, Chhindwara, Betul, Raipur, Bilaspur, Durg, Balaghat, and in the Melghat taluq of the Amraoti District-Hindi.
(b)In the revenue districts of Nagpur, Wardha, Chanda, Bhandara, Amraoti (except the Melghat taluq), Yeotmal, Akola and Buldana-Marathi.
Judicial Department Notifications No. 1834-1501-V dated the 23rd September 1931, No. 5839, dated the 24th May 1904, and No. 1022-904-V, dated the 25th/26th March, 1936.