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] [Entire Act] State of Madhya Pradesh - Section Section 227 in M.P. Civil Court Rules, 1961 227. Under Section 57 of the Code of Civil Procedure the State Government may fix the monthly allowances payable for the substances of judgement-debtors. The scales so fixed are given in Appendix I.
