Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(1) in The M.P. Civil Courts Act, 1958

(1)For the purposes of this Act, a revenue district notified by the State Government shall also be the civil district :Provided that the State Government may, on the recommendation of the High Court, alter the limits or number of such civil districts or create new civil districts.