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 1] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Temporary Postponement of Execution of Decrees Act, 1958

(1)On the date specified in the notification under Section 3 every agriculturist in detention in a civil prison in execution of any decree for money passed against him by a Civil Court shall be released.