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 223] [Entire Act] State of Madhya Pradesh - Subsection Section 223(3) in M.P. Civil Court Rules, 1961 (3)The description of the property given in the certificate of the sale must correspond with that given in the sale proclamation prepared under Order XXI, Rule 66 of the Code.
