Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act] State of Madhya Pradesh - Subsection Section 23(2)(g) in The M.P. Civil Courts Act, 1958 (g)emergent matters which a Judge incharge of District Court under Section 18 shall have a power and jurisdiction to dispose of.]