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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Madhya Pradesh - Subsection

Section 51(a) in The M.P. Reorganisation Act, 2000

(a)if the cause of action arose wholly within the territories which, as from that day, are the territories of either of the successor State of Madhya Pradesh or Chhattisgarh, be a liability of that successor State; and