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State of Madhya Pradesh - Section

Section 246 in M.P. Civil Court Rules, 1961

246.

Every order for the issue of a commission shall fix a date allowing sufficient time for its execution and return. If for any reason the commissioner finds that the time so fixed is likely to be exceeded he should apply for its extension setting forth the grounds thereof and should intimate to the Court the date by which the commission is likely to be executed and returned.