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State of Madhya Pradesh - Section

Section 245 in M.P. Civil Court Rules, 1961

245.

Before issuing the commission the Court should call on the party at whose instance the commission is granted to supply such copies of pleadings or abstracts thereof (if by reason of the length of the pleadings the Court permits the filing of abstracts and issues for the use of the commissioner as it considers necessary and should satisfy itself that all interrogatories, cross-interrogatories, maps, documents, etc., necessary for the execution of the commission have been filed.