Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 209 in M.P. Civil Court Rules, 1961

209.

One notice board will suffice for all the Civil Courts at the station. The heading "Notice of Civil Court Sales" should be painted at the top of the board with white lead in bold letters and the board should be exhibited in a conspicuous part of the tahsil building separately from the ordinary notice board. Subsequent forms may be pasted over the previous ones so as to leave the latter in a fit condition to be read at any time.