Section 190(1)(a) in M.P. Civil Court Rules, 1961

[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Madhya Pradesh - Subsection

Section 190(1)(a) in M.P. Civil Court Rules, 1961

(a)if the applicant appears, the application,

(i)if correct, shall be admitted and registered as required by Order XXI, Rule 17 (4);

(ii)if incorrect, may be allowed to be amended then and there or returned for amendment with a date fixed for representation;