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State of Madhya Pradesh - Section

Section 164 in M.P. Civil Court Rules, 1961

164.

The attention of the Courts is drawn to Order XXII, Rule 6 which provides that, if any party to a suit dies between the conclusion of die hearing and the pronouncing^ of the judgement may be pronounced, notwithstanding the death and that such judgement shall have the same force and effect it had been pronounced before the death took place.