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State of Madhya Pradesh - Section
Section 40 in M.P. Civil Court Rules, 1961
40.
A plaintiff may, if he so desires, attach to his plaint an acknowledgement slip in the form given below after filling columns (1) to (3) thereof. The Officer, receiving the plaint, shall, after verifying the entries in columns (1) to (3), make the requisite entry in column (4) and return the slip forthwith to the person presenting the plaint. The presiding officer of the Court shall satisfy himself, from time to time, that such slips are returned to the parties without delay :Acknowledgment Slip| Name and address of the party presenting theplant, memorandum of appeal, or application | Particulars of the document presented togetherwith the names of parties | Description of the Court in which the document isfiled | Date of receipt and signature of the Officerreceiving the document |
| (1) | (2) | (3) | (4) |