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State of Madhya Pradesh - Section

Section 171 in M.P. Civil Court Rules, 1961

171.

In suits where a preliminary decree is followed by a final judgement, a final decree shall be drawn up in terms of the final judgement. The final decree, being an adjudication completely disposing of the suit and conclusively determining the rights of the parties, shall be full and complete in itself, so as to be capable of being understood and executed without any reference to the preliminary decree.