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State of Madhya Pradesh - Section

Section 119 in M.P. Civil Court Rules, 1961

119.

(1)An unbroken block of a sufficient number of working days commencing from the first working day of each month should be allotted for the trial of regular suits each month.
(2)The block should be reserved exclusively for evidence cases except that work of a minor character which does not claim much of the time and attention of the Judge may be fixed along with evidence cases.