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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2) in The M.P. Civil Courts Act, 1958

(2)Upon the alteration of the limits or the number of civil districts or creation of new civil districts under sub-section (1), the High Court shall make such consequential orders as it may deem fit in respect of the transfer of suits, appeals and proceedings from the Courts of existing districts to other courts acquiring territorial jurisdiction as a result of such alteration or creation, as also for any other matter ancillary, thereto.]