Section 6(1)(a) in The M.P. Civil Courts Act, 1958

[Cites 0, Cited by 1] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(a) in The M.P. Civil Courts Act, 1958

(a)[ the Court of the [Civil Judge Class D] [Substituted by M.P. Act No. 5 of 1979.] shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding [Rs. 25,000] [Substituted by M.P. Act No. 5 of 1994 (w.e.f. 16-3-1994).];

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State of Madhya Pradesh - Subsection

Section 6(1)(a) in The M.P. Civil Courts Act, 1958