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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Madhya Pradesh - Subsection

Section 57(11) in The Chit Funds (Madhya Pradesh) Rules, 1984

(11)The judgement creditor shall forthwith report any transfer of property under sub-clause (b) or (c) of clause (ii) of sub-rule (8) to the village Accountant or Patwari for information and entry in the record-of-rights.