27A. [ Removal of difficulty. [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]
- If any difficulty arises in giving effect to the provisions of the Madhya Pradesh Civil Courts (Amendment) Act 1982 the High Court may, from time to time, issue such orders and directions not inconsistent with the provisions of the aforesaid Amendment Act, or transfer such cases from one Court to the other as it may deem fit]
