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 3] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(1) in The M.P. Public Trusts Act, 1951 (1)"Court" means the principal Civil Court of original jurisdiction in the district;
