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[Cites 0, Cited by 0] [Section 397] [Entire Act]

State of Madhya Pradesh - Subsection

Section 397(1) in M.P. Civil Court Rules, 1961

(1)When causes of action are joined in the same suit under Order II, Rule 3, the suit shall be returned under the heading which bears the highest money value, except where the claim is for possession of land and for mesne profits, in which case the suit shall be shown in column (9).