Section 6(1)(b) in The M.P. Civil Courts Act, 1958

[Cites 0, Cited by 1] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(b) in The M.P. Civil Courts Act, 1958

(b)the Court of the [Civil Judge Class I] [Substituted by M.P. Act No. 17 of 1982 (w.e.f. 15-4-1983).] shall have jurisdiction to hear and determine any suit or original proceeding of a value not exceeding [Rs. 50,000;] [Substituted by M.P. Act No. 5 of 1994 for 'Rs. 20,000', (w.e.f. 16-3-1994).]

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State of Madhya Pradesh - Subsection

Section 6(1)(b) in The M.P. Civil Courts Act, 1958