Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 400 in M.P. Civil Court Rules, 1961

400.

Suits in which a preliminary decree is allowed by law and has been passed remain pending until the final decree has been passed except in the case of mortgage suits and suits for partition. Mortgage suits and suits for partition in which a preliminary decree is passed shall be treated as disposed of on the date of the preliminary decree.