Section 12(2)(e) in The M.P. Gram Nyayalaya Rules, 2001

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(2)(e) in The M.P. Gram Nyayalaya Rules, 2001

(e)where a party is minor or a person under disability a statement whether in the opinion of the Gram Nyayalaya the compromise is in the interest of the minor or such person as the case may be :

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State of Madhya Pradesh - Subsection

Section 12(2)(e) in The M.P. Gram Nyayalaya Rules, 2001