Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(r) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019 (r)"Joint Family" means a Hindu undivided family and, in the case of other persons a group the members of which or by custom joint in possession or residence;
