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(f) in M.P. Civil Court Rules, 1961 (f)Cases in which a question of title to immovable property is decided under Section 4 of the Provincial Insolvency Act, 1920.
