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State of Madhya Pradesh - Section

Section 3 in The M.P. Co-Operative Tribunal Regulations, 2000

3. Place of hearing.

- All appeals, revision, review petitions shall ordinarily be heard at the headquarters of the Tribunal where it is functioning:Provided that the Tribunal may also hold its sittings at the Divisional headquarters in the State on such dates as may be notified in the Gazette.