Section 11 in The M.P. Civil Courts Act, 1958

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State of Madhya Pradesh - Section

Section 11 in The M.P. Civil Courts Act, 1958

11. Jurisdiction under the Indian Divorce Act.

- The Court of the District Judge [x x x] [Omitted by M.P. Act No. 14 of 1996, Section 7 (w.e.f. 1-2-1997).] shall have jurisdiction to hear and determine any original proceeding under the Indian Divorce Act, 1869 (No. IV of 1869) and shall be deemed to be the District Court under that Act for the Civil District,

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State of Madhya Pradesh - Section

Section 11 in The M.P. Civil Courts Act, 1958

11. Jurisdiction under the Indian Divorce Act.