Section 17A in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
17A. [ Definitions. [Inserted by M.P. Act 48 of 1984 (w.e.f. 20-9-84).]
- In this chapter,-(a)"Court" means [* * *] a civil, revenue, criminal, labour or any other Court or Tribunal or Authority, by whatever name called, acting in the proceedings of judicial or quasi-judicial nature;(b)"memo of appearance" includes Vakalatnama and any authorisation, under Order III of the First Schedule to the Code of Civil Procedure, 1908 (V of 1908), by whatever name called, for acting or pleading before a Court.]
