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State of Madhya Pradesh - Section

Section 20 in The M.P. Civil Courts Act, 1958

20. Continuance of powers of officers.

- Where any person holding an office in tire service of the State Government who has been jested with any powers under this Act throughout any local area to an equal or higher office of the same nature within a like local area, he shall, unless the High Court otherwise directs or has otherwise directed, exercise the same powers in the local area to which he is so transferred or posted.