Section 42 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
42. Power of District Judge to refer, for disposal, certain appeals, to Additional District Judge or Civil Judge empowered to hear appeals.
- A District Judge may refer for disposal any appeal filed under the last preceding section to an Additional District Judge, or a Civil Judge invested with power to hear appeals under Section 24 of Madhya Bharat Civil Court Act, Samvat 2006.
