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State of Madhya Pradesh - Section

Section 449 in M.P. Civil Court Rules, 1961

449.

The amount of security to be given by Nazirs and Naib-Nazirs shall be fixed from time to time by the District Judge according to the circumstances of each district. A sale amin shall furnish security in the sum of Rs. 500 and a process-writer or process- server in the sum of Rs. 100.