Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3) in The M.P. Civil Courts Act, 1958

(3)If any such suit, appeal or other proceeding comes before the District Judge himself, he may either make over such case to any Additional Judge of his Court, or transmit the record alongwith his comments on the attending circumstances to the High Court for appropriate orders.] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).]