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[Cites 0, Cited by 0] [Section 469] [Entire Act]

State of Madhya Pradesh - Subsection

Section 469(5) in M.P. Civil Court Rules, 1961

(5)The sale amin should submit his quarterly programme of sales to the District Judge for approval through the officer-in-charge three months prior to the quarter to which the programme relates.Note. - It is the duty of the District Judge and the officer-in-charge to see that the sale amin is kept fully employed.