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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1)(i) in The M.P. Gram Nyayalaya Adhiniyam, 1996

(i)to hear and determine any suit for recovery of money not exceeding one thousand rupees and also the execution and other miscellaneous proceedings arising therefrom and for that purpose the Gram Nyayalaya shall be deemed to be a Civil Court.