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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2) in The M.P. Society Registrikaran Adhiniyam, 1973

(2)The application for execution shall set forth the judgement, the fact of the party against whom it shall have been obtained, having sued or having been sued, as the case may be, on behalf of the society only, and shall require to have the judgement enforced against the property of the society.