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State of Madhya Pradesh - Section

Section 413 in M.P. Civil Court Rules, 1961

413.

In preparing the tahsilwar statement the statistical-writer shall compile the figures submitted by Courts, and enter the totals by tahsils for the whole district in the appropriate columns of the statement. At the end of the calendar year the columns shall be totalled by tahsil and entered in a second statement and a copy of the latter statement shall be sent to the High Court.