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State of Madhya Pradesh - Section

Section 196 in M.P. Civil Court Rules, 1961

196.

Money paid into Court shall be paid to the person entitled to receive the payment or to his authorized agent in manner prescribed in [Rule 511 (5).] [The correct rule No. should be 466 (5).]Note. - No payment shall be made to the pleader of the applicant unless his power of attorney contains an express authority for the purpose, or a separate instrument distinctly confers on him the authority to receive payment.