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State of Madhya Pradesh - Section

Section 188 in M.P. Civil Court Rules, 1961

188.

On receipt of an application for execution an order-sheet shall be attached to it at once and a short date, ordinarily three days ahead, shall be fixed for the appearance of the applicant. In the mean time the execution clerk shall check the application and endorse on it a report certifying that he has done so and showing in detail the defects, if any, discovered by him. The application shall be put up by him for the Judge s on the date fixed.