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 531 in M.P. Civil Court Rules, 1961 531. In cases of Probate and Letters of Administration, the fee shall be calculated according to the scale in Rule 523 when they are certified by the Court as contested, and according to the scale in Rule 526 when they are not contested.
