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[Cites 0, Cited by 0] [Section 267(1)] [Section 267] [Entire Act]

State of Madhya Pradesh - Subsection

Section 267(1)(d) in M.P. Civil Court Rules, 1961

(d)Whether the commissioner is only to transmit the proceedings which he may hold on the inquiry or is also to report his own opinion on the point or points referred for his examination (Order XXVI, Rule 12).