Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 240 in M.P. Civil Court Rules, 1961

240.

Decrees of any revenue Courts in any part of India to which the provisions of the Code of Civil Procedure do not extend can be executed by the Courts in this State if the State Government so declare by a notification under Section 44 of the Code of Civil Procedure. Details of such notifications are given in Appendix I.