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 408] [Entire Act]

State of Madhya Pradesh - Subsection

Section 408(1) in M.P. Civil Court Rules, 1961

(1)For purposes of the tahsilwar statement suits should be divided into the following classes, separate figures being given for each class of sub-class :-I. Suits instituted in ordinary Courts-
(a)Cognizable by Small Cause Courts.
(b)Others.
II. Suits instituted in Small Cause Courts.Note. - A Court invested with the jurisdiction of a Court of Small Cause shall be regarded as a Small Cause Court.