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State of Madhya Pradesh - Section

Section 512 in M.P. Civil Court Rules, 1961

512.

Early in March a list of items lapsing to Government shall be prepared, and this list, after being compared by the District Judge or the Judge in charge with the list of Unexpended Advances and the Register of Applications, shall be submitted to the Accountant General immediately after the 31st March, in accordance with S.R. 562 of the M.P. Treasury Code. Volume I. The list will show distinctly how much is now; to be credited to Government as lapsed, out of the amount received during each separate financial year. Thus, supposing Rs. 45 are to be credited to Government as lapsed, the note might stand as follows :
On account of 1960-61 Rs. 6
On account of 1961-62 Rs. 5
On account of 1962-63 Rs. 34
Total: Rs. 45
Refund of accounts included in this list shall only be payable with the sanction of the Accountant General under S.R. 564 of the M.P. Treasury Code, Volume I.Note. - The particulars of amounts submitted to the Accountant General by the Nazir under S.R. 560 of the M.P. Treasury Code, Volume I, should show the particular year on account of which there are balance of copying fees outstanding in the head copyist's register.