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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(3) in The M.P. Civil Courts Act, 1958

(3)The District Judge may withdraw any such proceeding taken cognizance of by, or transferred to, a [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] under his control, and may either dispose it of himself or transfer it to any other competent Court. 3