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State of Madhya Pradesh - Section

Section 348 in M.P. Civil Court Rules, 1961

348.

The appellate records of the District Judges and Additional District Judges and records of execution proceedings shall be kept with the records of the original suits, but shall not be stitched to the files of these suits.Exception. - The records of execution proceedings held in a district other than that in which the connected suits were tried, shall be kept in the record-room of the former district in a separate bundle labelled "Executions in suits disposed of in other district".