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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Madhya Pradesh - Subsection

Section 83(1) in M.P. Civil Court Rules, 1961

(1)With the approval of the District Judge, the officer in charge of the Nazarat shall divide the area of the tahsil or tahsils into convenient circles and processes should be sent out in these circles at regular intervals. The boundaries of the circle and the intervals at which processes are sent out may be varied from time to time as experience dictates. A map showing the boundaries of the circles and the villages included in each circle and a list of villages in each circle should be displayed in every Nazarat.