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] [Section 20] [Entire Act] State of Madhya Bharat - Subsection Section 20(5) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956 (5)When any suit, appeal, application or proceeding in re-transferred to the Court or Office under sub-section (4), the said Court or Office shall proceed with the same.
