Section 1(d) in High Court Rules and Orders In M.P.
(d)An appeal of a civil nature under any Act of the Central or State Legislature or first appeals under the Code of Civil Procedure, the value of [x x x] which does not exceed the sum.ot Rs. 1,00,000 and any application or reference made under such Acts, if such appeals, applications or reference made under such Acts, if such appeals, applications or reference is not otherwise expressly provided for.
