Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 149 in The M.P. Land Revenue Code, 1959 149. Enforcement of processes in other districts. - The processes specified in [***] [Omitted 'clauses (a) and (c) of' by M.P. Act No. 23 of 2018] Section 147 may be enforced either in the district in which the default has been made or in any other district.
