Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 60 in The M.P. Gram Nyayalaya Rules, 2001 60. Adjournment of hearing. - The Pradhan may, if sufficient cause is shown at any stage of proceedings, grant time to the parties and adjourn the hearing of the application or plaint or complaint.
