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State of Madhya Pradesh - Section

Section 12 in M.P. Civil Court Rules, 1961

12.

It should be clear in every plaint or memorandum of appeal how the valuation has been calculated. Where this is not so or where it appears to the officer receiving and examining the plaint or memorandum of appeal that there is manifest under-valuation, the plaint or memorandum of appeal shall be placed before the presiding Judge for order, The subject is further dealt with in Appendix II to Part V.