Section 1(c) in High Court Rules and Orders In M.P.
(c)[ An appeal under Section 173 of the Motor Vehicles Act, 1988 (and any appeal under Section 110-D of Motor Vehicles Act, 1939), for compensation, the value of which does not exceed Rs. 5,00,000/-. [[Substituted by Notification No. 24, dated 19-4-2005 (w.e.f. 2-5- 2005).
