Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 68 in M.P. Civil Court Rules, 1961 68. If a patel is summoned as witness, the summons should be sent to the Tahsildar, or when the district is under settlement, to the Settlement Officer, but if the patel is on leave he should be treated as a private individual.
