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[Cites 0, Cited by 0] [Section 267] [Entire Act]

State of Madhya Pradesh - Subsection

Section 267(3) in M.P. Civil Court Rules, 1961

(3)The statement of an objection to an account or to the report of the commissioner should clearly specify the items to which objection is taken, the grounds of each objection and the balance, if any, admitted or claimed to be due. It should also be verified by the affidavit of the party concerned or his agent.