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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 434 in Criminal Courts - Rules and Orders 434. If any property dealt with under the above rules is at any time before sale found to have been last in the possession of a person who died intestate, its final disposal shall be governed, as far as may be, by the following rules.
