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State of Madhya Pradesh - Section

Section 17 in The M.P. Co-Operative Tribunal Regulations, 2000

17. Procedure in case of death of an appellant or an applicant.

- The provisions of Order 22 Rules 1 to 13 of the Code of Civil Procedure, 1908 shall apply mutatis mutandis, with regard to death of parties and to bring their legal representatives on record.