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State of Madhya Pradesh - Section

Section 235 in M.P. Civil Court Rules, 1961

235.

A Court receiving a decree for execution should cause the copies and certificates specified in Order XXI, Rule 6, to be filed under Rule 7 of the same order and an entry to be made in its "Register of Decrees received from other Courts for execution". The Court may then, on the application of the decree-holder, execute the decree.