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[Cites 0, Cited by 0] [Section 565] [Entire Act]

State of Madhya Pradesh - Subsection

Section 565(3) in M.P. Civil Court Rules, 1961

(3)At each inspection an inspection note shall be recorded.Note 1. - There should be no need for a District Judge to make a long tour for the purpose of inspection. It will often be advantageous to arrange inspections when the Judge is necessarily visiting a place to hold sessions.Note 2. - The annual inspection does not exhaust the District Judges responsibilities in the matter of inspection. Time allotted for sessions and not eventually required can conveniently be used for surprise inspections. It should be remembered that a truer view of the working of a Court can often be obtained from such surprise inspection than from the annual inspection of which ample notice is usually given.