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State of Madhya Pradesh - Section

Section 403 in M.P. Civil Court Rules, 1961

403.

(1)In disposal ledgers of regular and miscellaneous appeals the numbers of appeals (a) re-admitted; and (b) admitted in forma pauperis should be noted in the remarks column.
(2)Appeals disposed of on compromise should be returned in column (6) and the note "compromised" should be against them in the column of remarks.