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State of Madhya Pradesh - Section

Section 296 in M.P. Civil Court Rules, 1961

296.

Class IV includes records of-Proceedings in execution of decrees.Note. - Under law all such proceedings are proceedings in the suit and must be entitled as such, but for the purpose of arrangement and ultimate disposal of the record, each application for execution shall be treated as a separate case and the record thereof shall include all papers connected with the execution.