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State of Madhya Pradesh - Section

Section 189 in M.P. Civil Court Rules, 1961

189.

Checking of applications for execution as required by Order XXI, Rule 17, should be done with care and attention While it is necessary to be satisfied that all essential and material particulars are correctly stated, should at the same time be impressed upon the ministerial officers authorized to receive applications that they are not to be returned on frivolous grounds.