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[Cites 0, Cited by 0] [Section 469] [Entire Act]

State of Madhya Pradesh - Subsection

Section 469(3) in M.P. Civil Court Rules, 1961

(3)Forms of work-tickets prescribed for process-servers may be used for sale amins. When any warrants of sale are entrusted to a sale amin they should be entered in the work-ticket by the Nazir, and unless the sale amin has duly accounted for all the warrants and the moneys realised by him, fresh warrants should not be entrusted to him for execution.Note. - The Nazir should carefully see that on his return the sale amin properly renders accounts and pays in all the moneys realised by him before fresh warrants of sales are entrusted to him.