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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1) in The M.P. Gram Nyayalaya Rules, 2001

(1)Every order passed by a Gram Nyayalaya shall be deemed to be a decree passed by a Civil Court having jurisdiction to pass it and shall be executed in a manner by the Court having jurisdiction to execute that decree.