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State of Madhya Pradesh - Section

Section 9 in The Bhopal Debt Redemption Act, 1955

9. Procedure to be followed by a Tribunal.

- The Tribunal, in regard to the proceedings under this Act shall have the same powers as it would have if it were Court of original civil jurisdiction and shall follow the procedure under the Code of Civil Procedure, 1908 (V of 1908) for the Courts constituted under the Provincial Small Cause Courts Act, 1887 (IX of 1887).