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[Section 27]
[Entire Act]
State of Madhya Pradesh - Subsection
Section 27(1) in Madhya Pradesh Mediation Rules, 2016
| S. No. | Nature of case | Honorarium |
| (1) | (2) | (3) |
| 1. | On settlement through mediation of a matrimonialcase (including criminal), custody guardianship, probate,partition and possession. | Rs.3,000/- per case (with two or more connectedcases, the maximum would be Rs.4,000/-) |
| 2. | All other matters | Rs.2,000/- per case (with two or more connectedcases, the maximum would be Rs.3,000/-) |
| 3. | Connected case | Rs.500/- per case subject to a maximum of Rs.1,000/- (regardless of the number of connected. Gases) |
| 4. | In case of no settlement | Rs. 1,000/- honorarium per case, (regardless ofthe number of connected cases) |