Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(n) in The M.P. Land Revenue Code, 1959

(n)"legal practitioner" means any person entitled to practice in any of the Courts in Madhya Pradesh under the [Legal Practitioners Act, 1879 (XVIII of 1879),] [See now Advocates Act, 1961 (No. 25 of 1961).] or under any other law for the time being in force;