Section 6(1)(c) in The M.P. Civil Courts Act, 1958

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State of Madhya Pradesh - Subsection

Section 6(1)(c) in The M.P. Civil Courts Act, 1958

(c)the Court of the District Judge [x x x] [Omitted by M.P. Act No, 14 of 1996, Section 4, (w.e.f. 1-2-1997).], shall have jurisdiction to hear and determine any suit or original proceeding without restriction as regards value.

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State of Madhya Pradesh - Subsection

Section 6(1)(c) in The M.P. Civil Courts Act, 1958