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State of Madhya Pradesh - Section

Section 77 in M.P. Civil Court Rules, 1961

77.

Attention is invited to the provisions of Order V, Rules 27 and 28 Order XVI, Rule 8. In such cases reasonable time should be allowed for the making of arrangements for the relief of the persons summoned and to enable them to appear themselves or to appoint a representative or make such other arrangement as may be necessary.