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] [Entire Act] State of Madhya Pradesh - Section Section 207 in M.P. Civil Court Rules, 1961 207. In addition to the proclamations required by Order XXI, Rules 66 and 67, Civil Procedure Code, every sale of movable property to be held at the Court-house should be proclaimed by beat of drum a day before the date of sale.
