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] [Section 293] [Entire Act] State of Madhya Pradesh - Subsection Section 293(d) in M.P. Civil Court Rules, 1961 (d)Suits in which any question relating to a title to land or to some interest in land as between parties having conflicting claim thereto is in issue.
