Section 13(1)(a) in The M.P. Civil Courts Act, 1958

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1)(a) in The M.P. Civil Courts Act, 1958

(a)from a decree or order of the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] or of the [Civil Judge Class II] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] to the Court of the District Judge;

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State of Madhya Pradesh - Subsection

Section 13(1)(a) in The M.P. Civil Courts Act, 1958