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 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(d) in The M.P. Rajmarg Adhiniyam, 2004 (d)"Court" means a principal Civil Court of original jurisdiction and includes any special judicial officer appointed by the State Government for any specified local limits to perform the functions of the Court under this Act;
