Section 2(1)(d) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(d) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983

(d)[ "dispute" means claim of ascertained money valued at Rupees 50,000 or more relating to any difference arising out of the execution or non-execution of a works contract or part thereof;] [Substituted by M.P. Act No. 9 of 1990 (w.e.f. 24-4-1990).]

(dd)[ "Judicial Member" means a Member possessing the qualifications prescribed under clause (i) or (ii) of sub-section (3) of Section 4;] [Inserted by M.P. Act No. 36 of 1995 (w.e.f. 15-12-1995).]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 2(1)(d) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983