Madhya Pradesh Civil Courts Act, 1958
[Act
No. 19 of 1958]
[17 July, 1958]
Received the assent of the Present on the 17th July, 1958;
assent first published in the Madhya Pradesh Gazette on the 1st August, 1958.
An Act to consolidate and amend the law relating to Civil
Courts in Madhya Pradesh.
Be it enacted by the Madhya Pradesh Legislature in the Ninth
Year of the Republic of India as follows:-
CHAPTER I
Preliminary
Section - 1. Short title, extent and commencement.
(1)
This
Act may be called The Madhya Pradesh Civil Courts Act, 1958.
(2)
It
extends to the whole of Madhya Pradesh.
(3)
It
shall [come into force on such date,] as the State Government may, by notification, in
the Official Gazette, specify in this behalf.
Section - [2][2. Definitions.
In this Act, unless the context
otherwise requires,-
(a)
"cadre
of Higher Judicial Service" means the cadre of District Judges and
shall include the District Judge, [x x x] and Additional District
Judge;
(b)
"cadre
of Lower Judicial Service" means the cadre of Civil Judges consisting
of Civil Judge Class I and Civil Judge Class II;
(c)
[x x x]
(d)
"value" with
reference to a suit or original proceedings means the amount or value of the
subject matter of such suit or original proceedings.]
CHAPTER II
Constitution of Civil Courts
Section - 3. Classes of Civil Courts.
[(1)] In addition to
the Courts established under any other law for the time being in force, there
shall be the following classes of Courts, namely :-
(1)
The
Court of the District Judge;
(2)
[x x x]
(3)
the Court
of the [Civil Judge Class I]; and
(4)
the
Court of the [Civil Judge Class II]
[(2) ?Every
Court of the District Judge shall be presided over by a District Judge to be appointed by the High Court and the High Court
may also appoint Additional District Judges from the cadre of Higher Judicial
Service to exercise jurisdiction in the Court of the District Judge.]
(3) ??An
Additional Judge to the Court of Civil Judge may be appointed from the cadre of
Lower Judicial Service.
(4) ??The Court of District Judge shall include the Court
of [Additional District Judge] and the Court of Civil Judge Class I or Class II shall include the
Court of Additional Civil Judge to that Court.
Section - [10][4. Civil Districts.
(1)
For the purposes of this Act, a revenue
district notified by the State Government shall also be the civil district :
Provided that the State
Government may, on the recommendation of the High Court, alter the limits or
number of such civil districts or create new civil districts.
(2)
Upon the alteration of the limits or the
number of civil districts or creation of new civil districts under sub-section
(1), the High Court shall make such consequential orders as it may deem fit in
respect of the transfer of suits, appeals and proceedings from the Courts of
existing districts to other courts acquiring territorial jurisdiction as a
result of such alteration or creation, as also for any other matter ancillary,
thereto.]
Section - 5. Establishment of Civil Courts.
The State Government shall establish-
(a)
the
Court of the District Judge for each Civil District; and
(b)
so
many Courts of Additional District Judge, [civil Judges Class I] and [Civil Judge Class II] for each
civil district, as it may think fit.
Section - 6. Original Jurisdiction of Civil Courts.
(1)
Subject
to the provisions of any law for the time being in force,-
[(a) ??the Court of the [Civil Judge Class D] shall have
jurisdiction to hear and determine any suit or original proceeding of a value
not exceeding [Rs. 25,000];
(b)???
the Court of the [Civil Judge Class I] shall have
jurisdiction to hear and determine any suit or original proceeding of a value
not exceeding [Rs. 50,000;]
(c) ???the Court of the District Judge [x x x], shall have jurisdiction to
hear and determine any suit or original proceeding without restriction as
regards value.
(2)
The
local limits of the jurisdiction of the Courts specified in clauses (a) and (b)
of sub-section (1) shall be such as the State Government may, by notification,
define.
[(3) ?Nothing
in clauses (a), (b) and (c) of sub-section (1) shall affect any suit or
original proceeding instituted before 26th January, 1979.]
Section - 7. Principal Civil Courts of original jurisdiction.
(1) ???The Court of the District Judge shall be the
Principal Civil Court of original jurisdiction in the civil district.
[(2) [An Additional District Judge] shall discharge any of the functions of a
District Judge, including the functions of Principal Civil Court of original
jurisdiction which the District Judge may, by general or special order, assign
to him and in the discharge of such functions he shall exercise the same powers
as the District Judge.]
Section - [21][8. Appointment of additional Judges.
(1)
An Additional Judge or Judges to the Court of
District Judge, Additional District Judge, [Civil Judge Class I] or [Civil Judge Class II] may,
whenever it appears necessary or expedient, be appointed to the Court of
District Judge or Additional District Judge or [Civil Judge Class I] or [Civil Judge Class II],
as the case may be, and such Additional Judge shall exercise the jurisdiction
of the Court to which he is appointed and the powers of the Judge thereof,
subject to any general or special orders of the authority by which he is
appointed as to the Class or Value of the suit which he may try, hear or
determine.
(2)
An
officer may be appointed an Additional Judge of one or more Courts and an
Officer who is a Judge of one Court may be appointed an Additional Judge of
another Court or of other Courts.]
Section - 9. Power to invest certain Civil Courts with Small Cause Court jurisdiction.
[(1) The High Court may, by a notification, invest
any civil Court with the powers of a Court of Small Causes under the law for
the time being in force in any area relating to the Court of Small Causes. Such
power shall be exercisable in cases arising within the limits of the Court's
jurisdiction or in any specified area within such limits.]
(2) ??The value of suits of small cause nature
shall not exceed one thousand rupees in the case of the Court of a District
Judge [x x x], five
hundred rupees in the case of the Court of a [Civil Judge Class I] and
two hundred rupees in the case of the Court of a [Civil Judge Class II].
Section - 10. Exercise of jurisdiction of District Court by Civil Judges in certain proceedings.
(1)
The
High Court may, by general or special order, authorise any [Civil Judge Class I] to
take cognizance of, and any District Judge to transfer to a [Civil Judge Class I] under
his control, any proceeding or any class of proceedings, specified in such
order, arising under
(a)
Parts
I to VIII of the Indian Succession Act, 1925 (No. XXXIX of 1925); or
(b)
Part
IX of the Indian Succession Act, 1925 (No. XXXIX of 1925) which cannot be
disposed of by District Delegates; or
(c)
the
Guardians and Wards Act, 1890 (No. VIII of 1890); or
(d)
the
Provincial Insolvency Act, 1920 (No. V of 1920).
(2)
Notwithstanding
anything contained in Section 388 of the Indian Succession Act, 1925 (No. XXXIX
of 1925), the High Court may, by general or special order, invest any Judge
inferior in grade to the District judge with power to exercise the functions of
a District Judge under Part X of that Act.
(3)
The
District Judge may withdraw any such proceeding taken cognizance of by, or
transferred to, a [Civil Judge Class I] under
his control, and may either dispose it of himself or transfer it to any other
competent Court. 3
(4)
Proceedings
taken cognizance of by, or transferred to, [Civil Judge Class I] under
this section shall be disposed of by him, in accordance with the law and rules
applicable to like proceedings in the Court of the District Judge.
Section - 11. Jurisdiction under the Indian Divorce Act.
The Court of the District Judge [x x x] shall
have jurisdiction to hear and determine any original proceeding under the
Indian Divorce Act, 1869 (No. IV of 1869) and shall be deemed to be the
District Court under that Act for the Civil District,
Section - 12. Place of sitting of Civil Courts.
[(1) Every Court shall be held at such place or
places as the High Court may, by notification, direct or, in the absence of any
such direction, at any place within the local limits of the jurisdiction of the
Court.
[(2) ?Every
Additional Judge to a Court established under this Act shall sit at such place
or places within the local limits of the jurisdiction of the Court to which he
is an Additional Judge, as the High Court may direct.]
(3) ??The District Judge and other Judges of the
district, may with the previous sanction of the High Court and after due notice
to the parties sit temporarily for taking up particular case or class of cases
at any other place within the district.]
CHAPTER III
Appellate Jurisdiction
Section - 13. Appellate Jurisdiction.
(1)
Save
as otherwise provided by any law for the time being in force, appeals from
decrees or orders of Courts exercising original jurisdiction shall lie as
follows :
(a)
from a
decree or order of the Court of the [Civil Judge Class I] or of
the [Civil Judge Class II] to the
Court of the District Judge;
[(b) from a decree or order of the
Court of the District Judge to the High Court.]
[Explanation. - The Court of the Civil Judge
or the Court of the District Judge shall include an Additional Judge to that
Court.]
[(2) ?Notwithstanding
the fact that a suit or proceeding was instituted or commenced prior to 26th
January, 1979 and appeal against any decree or order passed in such suit or
proceeding shall lie as provided in sub-section (1).
(3) ??Nothing
in this section shall apply to any appeal instituted before 26th January,
1979.]
CHAPTER IV
Administrative Control
Section - [41][14. Superintendence and control over Civil Courts and the Judges in the district.
Subject to the general
superintendence and control of the High Court, the District Judge shall superintend
and control all other Civil Courts established including all Additional Judges
appointed to such Courts
under this Act in the local area within his jurisdiction, and in the discharge
of such functions it shall be his duty to-
(a)
inspect
or cause to be inspected the proceedings of the Courts, judges and offices
under his control;
(b)
give
such administrative directions with respect to any matters as he may think fit;
and
(c)
call
for such reports and returns forth the subordinate courts and Judges in the district
as may be prescribed by the High Court or as he may require for administrative
purposes.]
Section - [42][15. Power to distribute business.
[(1)
Notwithstanding anything contained in the Code of Civil Procedure, 1908 (V of
1908), or the law relating to Courts of Small Causes, for the time being in
force in any area, or in any other provisions contained in this Act, the
District Judge may, by order in writing, direct that any civil business
cognizable by his Court or by other Civil Courts established under Section 5,
in his civil district, shall be distributed amongst himself and Additional
Judges, if any, of his Court, as also amongst other Courts under his control
and amongst Additional Judges of such other Courts 'inter se' in such
manner as he deems fit :
Provided that, except
insofar as it may affect the exclusive jurisdiction of a Court of Small Causes,
or of a Court invested with the jurisdiction of a Court of Small Causes, a
direction given under this section shall not empower any Court to exercise
powers or deal with business beyond the limits of its pecuniary and notified
territorial jurisdiction.]
[(2) ?Any
judicial act in any suit, appeal or proceeding, instituted in a Court of
competent jurisdiction, shall not be invalid only by reason of the
fact that such institution was not in accordance with the order of distribution
of business referred to in sub-section (1).]
(3)? ?Whenever, it appears to any Court, as is
referred to in sub-section (2) that institution of any suit, appeal or proceeding,
pending before it, was not in conformity with the order of distribution of
business made under sub-section (1), it shall submit the record of such suit,
appeal or proceeding, as the case may be, to the District Judge for appropriate
orders, and he District Judge in relation thereto may pass orders either
transferring the concerned record to proper Court as per order of distribution
of business or otherwise to any other Court of competent jurisdiction.
(4) ??In distribution of civil business under
sub-section (1), the District Judge shall be guided by such principles as the High Court may, by rules,
prescribe.]
Section - 16. Judges not to try cases in which they are personally interested.
(1) ???No Judge of a Court under this Act shall
hear or determine any suit, appeal or other proceeding to which he is a party
or in which he is directly or indirectly interested.
[(2) ?If any
such suit, appeal or other proceeding comes before any Civil Court in the
district or before an Additional Judge of such Court, tie Judge shall refer the
case alongwith the record thereof and his report regarding the attending
circumstances to the District Judge, who may either dispose of such case
himself or subject to the limits of pecuniary jurisdiction, make over or
transfer it to another Court or Addition Judge to any of the Courts in the
district, as the case may be, for disposal.
(3) ??If any
such suit, appeal or other proceeding comes before the District Judge himself,
he may either make over such case to any Additional Judge of his Court, or
transmit the record alongwith his comments on the attending circumstances to
the High Court for appropriate orders.]
CHAPTER V
Miscellaneous Provisions
Section - 17.
[x x x]
Section - [47][18. Temporary vacancy in the office of the District Judge.
In the event of death of a
District Judge or his absence from civil district on leave or in the event of
his being prevented from performing his duties by illness or other cause,
senior most judge, according to cadre seniority as per hierarchy of the cadres
shall assume charge of the District Court, without interruption to his ordinary
duties; and while so in charge, shall perform the duties of a District Judge
with respect to the filing of suits and appeals, receiving pleadings, petitions,
execution of processes, return of writs and the like; and shall further have
power and jurisdiction to dispose of emergent interlocutory matters of such
nature, as the High Court may be rules prescribe and the Judge so incharge
shall continue in such charge until the office of the District Judge has been
resumed or assumed by an officer duly appointed thereto.
Section - [19. Delegation of powers of District Judge.
Any District Judge leaving the headquarters and proceeding on
duty to any place within his District, may delegate to the senior most
Additional Judge of his Court at the headquarter or where there is no
Additional Judge, to a Civil Judge at the headquarters, the powers of
performing such duties as may be emergent and of disposing of any emergent
matters as may be specified under Section 18 and such Judge shall be deemed to
be a Judge in charge of the Court of the District Judge.]
Section - 20. Continuance of powers of officers.
Where any person holding an office in tire service of the
State Government who has been jested with any powers under this Act throughout
any local area to an equal or higher office of the same nature within a like
local area, he shall, unless the High Court otherwise directs or has otherwise
directed, exercise the same powers in the local area to which he is so
transferred or posted.
Section - 21. Vacations.
(1)
Subject
to the approval of the State Government the High Court shall prepare a list of
days to be observed in each year holidays in the Civil Courts subordinate
thereto.
(2)
The
list shall be published in the Official Gazette.
(3)
A
judicial act done by a Court on a day specified in a list published under
sub-section (2) shall not be invalid by reason only of its having been done on
that day.
[(4) The District Judge may make such arrangements,
as he may deem fit, for disposal of urgent civil matters during such vacation.]
Section - 22. Seal.
Every Civil Court shall use a seal of such form and
dimensions as the State Government may prescribe on all processes and orders
issued, and on all decrees passed, by it.
Section - [49][23. Power to make rules.
(1)
The High Court may, from time to time, make
rules for carrying out all or any of the purposes of this Act.
(2)
In particular and without prejudice to the
generality of the foregoing power, such rules may provide for all or any of the
following matters :-
(a)
supervision
and inspection of all Courts subordinate to it;
(b)
fees
to be charged for processes issued by Civil Courts, or by any officer of any
such Court and the fee payable in any suit or proceeding in any such Court by
any party to such suit or proceeding in respect of the fees of the pleader of
any other party to such suit or proceeding;
(c)
the
manner in which proceedings of Civil Courts shall be kept and recorded, the
manner in which paper books for the hearing of appeals may be prepared and the
grant of copies;
(d)
matters
relating to officers of Courts;
(e)
persons
who shall be permitted to act as petition writers in the Courts subordinate
thereto, grant of licences to such persons conduct of business by them and the
scale of fees to be charged by them, the authority by which breaches of rules
shall be investigated and the penalties which may be imposed on them;
(f)
prescribing
the principles for guidance of a District Judge for distribution of civil
business amongst Courts in his civil district;
(g)
emergent
matters which a Judge incharge of District Court under Section 18 shall have a
power and jurisdiction to dispose of.]
Section - 24. Repeals and savings.
The Central Provinces and Berar Courts Act, 1917 (No. I of
1917), the Madhya Bharat Civil Courts Act, Samvat, 2009 (No. 43 of 1948), the
Bhopal and Vindhya Pradesh (Courts) Act, 1950 (No. XLI of 1950) and the
Rajasthan Civil Courts Ordinance, 1950 (No. VII of 1950), in so far as it is
applicable to Sironj region, are hereby repealed :
Provided that the repeal of the enactments aforesaid shall
not affect-
(a)
the
previous operation thereof; or
(b)
any
penalty, forfeiture or punishment incurred in respect of any offence committed
against any enactment so repealed; or
(c)
any
investigation, legal proceeding or remedy; in respect of any such punishment;
and any such investigation, legal proceeding or remedy may be instituted,
continued, or enforced, and any such penalty, forfeiture or punishment may be
imposed as if this Act had not been passed :
Provided further that all appointments, rules and orders
made, jurisdiction and powers conferred under any of the repealed enactments or
purporting expressly or implied to have been so made or conferred, shall be
deemed to have been respectively made and conferred under the corresponding
provisions of this Act.
Section - 25. Transitional provisions.
As from the date of the commencement of this Act,-
(1)
all
existing Courts of District Judges and Additional District Judges shall
respectively be deemed to be the Courts of District Judges and Additional
District Judges established under this Act;
(2)
all
existing Courts of Munsiffs in the Vindhya Pradesh, Bhopal and Sironj regions
and of Civil Judges of the Second Class in the Madhya Bharat region shall be
deemed to be the Courts of [Civil Judge Class II] established
under this Act;
(3)
all
existing Courts of Civil Judges of the First Class in the Madhya Bharat and
Sironj regions and of Subordinate Judges in the Bhopal region shall be deemed
to be the Courts of [Civil Judges Class I] established
under this Act;
(4)
all
existing Courts of Civil Judges in the Mahakoshal region shall be deemed to be
the Courts of [Civil Judge Class II] established
under this Act except such of these Courts as may be specified by the State
Government by a notification to be the Courts of [Civil Judges Class I].
Explanation. - In this section "existing
Court" means a Court established under any of the enactments repealed by
Section 24 and functioning immediately before the commencement of this Act.
Section - 26. Construction of references.
In every enactment passed before the commencement of this
Act-
(i) ???any reference
to a "Subordinate Judge" shall be deemed to be a reference to the
Court of the [Civil Judge Class I] and any
reference to a Munsiff shall be deemed to be a reference to the Court of
the [Civil Judge Class II] established
or deemed to be established under this Act; and
(ii) ??any reference to a Civil Judge where no class
is specified shall in relation to the Mahakoshal region be deemed to be a
reference to the Court of [Civil Judge Class II] established
or deemed to be established under this Act.
Section - 27. Pending suits and proceedings.
Every suit or other proceeding pending before any of the
existing Courts immediately before the commencement of this Act shall on such
commencements stand transferred to the Court having jurisdiction under the
provisions of this Act and it there are more than one Court having such
jurisdiction, to the Court which the District Judge may specify in that behalf
in accordance with the provisions of this Act, and the Court to which the
proceedings so stand transferred shall proceed to try, hear and determine the
matter as if it had been pending in that Court.
Section - [57][27A. Removal of difficulty.
If any difficulty arises in
giving effect to the provisions of the Madhya Pradesh Civil Courts (Amendment)
Act 1982 the High Court may,
from time to time, issue such orders and directions not inconsistent
with the provisions of the aforesaid Amendment Act, or transfer such cases from
one Court to the other as it may deem fit]
Section - 28. Amendment of laws relating to Courts of Small Causes.
The Acts and Ordinance specified in column (1) of the
Schedule shall be amended in the manner and to the extent specified in column
(2) thereof.
Schedule
(See Section 28)
|
Name of the Act or Ordinance
|
Amendment
|
|
(1)
|
(2)
|
|
Provincial Small Cause Courts Act, 1887 (IX of 1887)
|
In sub-section (3) of Section 15, for the words
"State Government", the words "High Court" shall be
substituted.
|
|
The Madhya Bharat Small Cause Courts Act, Samvat 2006
(46 of 1949).
|
After sub-section (2) of Section 12, the following
sub-section shall be added, namely:-
|
|
"(3) Subject to as aforesaid, the High Court may,
by order in writing, direct that all suits of a civil nature of which the
value does not exceed one thousand rupees shall be cognizable by a Court of
Small Causes mentioned in the order".
|
|
The Rajasthan Small Cause Courts Ordinance, 1950 (VII
of 1950).
|
In sub-section (3) of Section 13 for the word
Government the words "High Court shall be substituted.
|
Notifications
Section 1
[(1) Notification No. F.9-l-95-XXI-B(II), dated
17-1-1997.]-In exercise of the powers conferred
by sub-section (2) of Section 1 of the Madhya Pradesh Civil Courts (Amendment)
Act, 1996 (No. 14 of 1996), the State Government hereby appoints the 1st day of
February, 1997 as the date on which the said Act shall come into force.
Section 4
[(2) ?Notification
No. 1-9-95-XXI-B(I), dated 4th January, 1996.] -
In exercise of the powers conferred by the proviso to sub-section (1) of
Section 4 of the Madhya Pradesh Civil Courts Act, 1958 (No. 19 of 1958), the
State Government hereby on tire recommendation of the High Court of Madhya
Pradesh, alters the limits of the Civil Districts specified in column 2 of the
Schedule below in the manner shown in the corresponding entries in column (3)
of the said schedule with effect from 26th January, 1996, namely
Schedule
|
S.No.
|
Name of Civil Districts
|
Alteration of limits
|
|
(1)
|
(2)
|
(3)
|
|
1.
|
Gwalior
|
Gwalior Revenue District excluding Bhander Tahsil
|
|
2.
|
Datia
|
Datia Revenue District including Bhander Tahsil of
Gwalior District.
|
Section 5
[(3) Notification No. 31364-F. 1-18-78-B-XXI, dated
5-7-1978.] - In exercise of the powers
conferred by clause (a) of Section 5 of the Madhya Pradesh Civil Courts Act,
1958 (No. 19 of 1958), and in supersession of the Department Notification No.
9893-F 1-8-75-B-XXI, dated the 7th April, 1975, the State Government hereby
establishes with effect from the 15th July, 1978 a Court of the District Judge
for each of the following Civil District constituted under this Department
Notification No. 31363-F-1-18-78-B-XXI, dated the 5th July, 1978:-
|
S. No.
|
Civil District
|
S. No.
|
Civil District
|
|
(1)
|
(2)
|
(1)
|
(2)
|
|
1.
|
Balaghat
|
2.
|
Bastar (Jagdalpur)
|
|
3.
|
Betul
|
4.
|
Bhind
|
|
5.
|
Bhopal
|
6.
|
Bilaspur
|
|
7.
|
Chhatarpur
|
8.
|
Chhindwaxa
|
|
9.
|
Damoh
|
10.
|
Datia
|
|
11.
|
Dewas
|
12.
|
Dhar
|
|
13.
|
Durg
|
14.
|
East Nimar (Khandwa)
|
|
15.
|
Guna
|
16.
|
Gwalior
|
|
17.
|
Hoshangabad
|
18.
|
Indore
|
|
19.
|
Jabalpur
|
20.
|
Jhabua
|
|
21.
|
Mandla
|
22.
|
Mandsaur
|
|
23.
|
Morena
|
24.
|
Narsimhapur
|
|
25.
|
Panna
|
26.
|
Raigarh
|
|
27.
|
Raipur
|
28.
|
Raisen
|
|
29.
|
Rajgarh
|
30.
|
Rajnandgaon
|
|
31.
|
Ratlam
|
32.
|
Rewa
|
|
33.
|
Sagar
|
34.
|
Satna
|
|
35.
|
Sehore
|
36.
|
Seoni
|
|
37.
|
Shahdol
|
38.
|
Shajapur
|
|
39.
|
Shivpuri
|
40.
|
Sidhi
|
|
41.
|
Surguja (Ambikapur)
|
42.
|
Tikamgarh
|
|
43.
|
Ujjain
|
44.
|
Vidisha
|
|
45.
|
West Nimar (Mandleshwar)
|
|
|
[(4) ?Notification
No. F. 1-5-83DCXI-B (1) dated the 1st August, 1997.] - In exercise of the powers conferred by clause (b) of Section 5
of the Madhya Pradesh Civil Courts Act, 1958 (No. 19 of 1958), and in
supersession of all previous notifications, the State Government hereby
establish with effect from 1st August, 1997 the Courts of Additional District
Judges, Civil Judges Class I and Civil Judges Class II in each Civil District
Madhya Pradesh as specified against each Civil District in the table below
namely :-
Table
|
S.No.
|
Name of the Civil District
|
Number of Courts
|
|
Additional District Judges
|
Civil Judges Class I
|
Civil Judges Class II
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
1.
|
Balaghat
|
3
|
3
|
8
|
|
2.
|
Bastar at Jagdalpur
|
4
|
4
|
12
|
|
3.
|
Betul
|
3
|
2
|
6
|
|
4.
|
Bhind
|
7
|
6
|
8
|
|
5.
|
Bhopal
|
11
|
7
|
14
|
|
6.
|
Bilaspur
|
10
|
9
|
15
|
|
7.
|
Chhatarpur
|
4
|
4
|
5
|
|
8.
|
Chhindwara
|
3
|
4
|
8
|
|
9.
|
Damoh
|
3
|
3
|
8
|
|
10.
|
Datia
|
2
|
3
|
4
|
|
11.
|
Dewas
|
6
|
7
|
7
|
|
12.
|
Dhar
|
6
|
7
|
8
|
|
13.
|
Durg
|
7
|
5
|
13
|
|
14.
|
E.N. Khandwa
|
3
|
4
|
7
|
|
15.
|
Guna
|
6
|
9
|
8
|
|
16.
|
Gwalior
|
11
|
10
|
13
|
|
17.
|
Hoshangabad
|
5
|
6
|
8
|
|
18.
|
Indore
|
19
|
16
|
21
|
|
19.
|
Jabalpur
|
16
|
15
|
26
|
|
20.
|
Jhabua
|
4
|
3
|
7
|
|
21.
|
Mandla
|
3
|
3
|
6
|
|
22.
|
Mandsaur
|
8
|
8
|
12
|
|
23.
|
Morena
|
6
|
7
|
12
|
|
24.
|
Narsimhapur
|
2
|
2
|
6
|
|
25.
|
Panna
|
1
|
1
|
7
|
|
26.
|
Raigarh
|
3
|
3
|
8
|
|
27.
|
Raipur
|
11
|
11
|
20
|
|
28.
|
Raisen
|
2
|
5
|
7
|
|
29.
|
Rajgarh
|
3
|
5
|
5
|
|
30.
|
Rajnandgaon
|
3
|
7
|
6
|
|
31.
|
Ratlam
|
5
|
4
|
10
|
|
32.
|
Rewa
|
6
|
4
|
11
|
|
33.
|
Sagar
|
7
|
7
|
10
|
|
34.
|
Satna
|
4
|
5
|
7
|
|
35.
|
Sehore
|
2
|
3
|
8
|
|
36.
|
Seoni
|
2
|
3
|
5
|
|
37.
|
Shahdol
|
3
|
3
|
10
|
|
38.
|
Shajapur
|
4
|
5
|
9
|
|
39.
|
Shivpuri
|
4
|
3
|
9
|
|
40.
|
Sidhi
|
2
|
2
|
7
|
|
41.
|
Surguja At Ambikapur
|
5
|
5
|
8
|
|
42.
|
Tikamgarh
|
2
|
3
|
5
|
|
43.
|
Ujjain
|
8
|
9
|
10
|
|
44.
|
Vidisha
|
6
|
5
|
9
|
|
45.
|
W.N. Mandleshwar
|
8
|
8
|
12
|
|
TOTAL
|
243
|
148
|
425
|
[(5) ??Notification
No. A-4502-III-10-40-78-(Amendment), dated the 4th July, 1998.] - Consequent to the amendment made by the State
Government in its Notification No. F. No. 1-5-83-XXI-B(I) dated 1-8-97 issued
under clause (b) of Section 5 of the Madhya Pradesh Civil Courts Act, 1958 (No.
19 of 1958) vide Government of Madhya Pradesh Law & Legislative Affairs
Department Notification No. F.No. 6014-1-5-83-XXI-B (I), dated 8-6-98, the High
Court of Madhya Pradesh, in exercise of the powers conferred by Section 12 (1)
of the Madhya Pradesh Civil Courts Act, 1958 (Act No. XIX of 1958), hereby
makes the following further amendment in the High Court Notification No.
B-4629-III-10-40-78-(Amendment), dated 29th August, 1997 as under, namely:-
Amendment
In the said notification, in the table for the Serial Nos. 1,
6, 13, 16, 20, 22, 27, 32, 35, 36, 37 and 39 and further existing entries
relating thereto as shown in column Nos. (3) and (4) the following entries be
substituted, namely:-
Table
|
Sr. No.
|
Name of the Civil District
|
Court of Additional District Judge
|
|
Place of Sitting
|
Number of Courts
|
|
(1)
|
(2)
|
(3)
|
(4)
|
|
01
|
Balaghat
|
Balaghat
|
2
|
|
|
Waraseoni
|
2
|
|
06
|
Bilaspur
|
Bilaspur
|
8
|
|
|
Janjgir
|
1
|
|
|
Sakti
|
1
|
|
|
Korba
|
1
|
|
|
Mungeli
|
1
|
|
13
|
Durg
|
Durg
|
6
|
|
|
Bemetara
|
1
|
|
|
Sanjaribalod
|
|
|
16
|
Gwalior
|
Gwalior
|
10
|
|
|
Dabra
|
2
|
|
20
|
Jhabua
|
Jhabua
|
1
|
|
|
Alirajpur
|
3
|
|
|
Jobat
|
1
|
|
22
|
Mandsaur
|
Mandsaur
|
5
|
|
|
Neemuch
|
2
|
|
|
Garoth
|
1
|
|
|
Manasa
|
1
|
|
|
Bhanpura
|
1
|
|
27
|
Raipur
|
Raipur
|
8
|
|
|
Balodabazar
|
2
|
|
|
Dhamtari
|
1
|
|
|
Mahasamund
|
2
|
|
32
|
Rewa
|
Rewa
|
6
|
|
|
Mauganj
|
1
|
|
35
|
Sehore
|
Sehore
|
2
|
|
|
Astha
|
1
|
|
|
Nasrullaganj
|
1
|
|
36
|
Seoni
|
Seoni
|
2
|
|
|
Lakhnadone
|
1
|
|
37
|
Shahdol
|
Shahdol
|
2
|
|
|
Umariya
|
1
|
|
|
Beohari
|
1
|
|
39
|
Shivpuri
|
Shivpuri
|
3
|
|
|
Pichhore
|
1
|
|
|
Karera
|
1
|
[(6) ?Notification
No. l-5-83-XXI-B-(1) dated 27th August, 1998.] -
In exercise of the powers conferred by clause (b) of Section 5 of the Madhya
Pradesh Civil Courts Act, 1958 (No. 19 of 1958), the State Government hereby
makes the following amendment in this Department Notification No. F.
l-5-83-XXI-B-(1), dated the 1st August, 1997, published in Madhya Pradesh
Gazette dated the 22nd August, 1997, namely :-
Amendment
In the said notification, in the table, for the existing,
entries in column (3), (4) and (5), against serial numbers, 2, 5, 6, 10, 17,
18, 19, 21, 22, 23, 25, 26,27, 28,30,32,37, 39,41 and 45 the following entries
as shown in columns (3), (4) and (5) below shall be substituted respectively,
namely :-
Table
|
S.No.
|
Name of Civil District
|
Number of Courts
|
|
Additional District Judges
|
Civil Judges Class I
|
Civil Judges Class II
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
|
2.
|
Bastar at Jagdalpur
|
-
|
6
|
11
|
|
5.
|
Bhopal
|
-
|
-
|
13
|
|
6.
|
Bilaspur
|
-
|
13
|
-
|
|
10.
|
Datia
|
-
|
-
|
3
|
|
17.
|
Hoshangabad
|
-
|
7
|
-
|
|
18.
|
Indore
|
18
|
-
|
20
|
|
19.
|
Jabalpur
|
-
|
16
|
24
|
|
21.
|
Mandla
|
-
|
4
|
-
|
|
22.
|
Mandsaur
|
-
|
9
|
-
|
|
23.
|
Morena
|
-
|
8
|
-
|
|
25.
|
Panna
|
-
|
-
|
6
|
|
26.
|
Raigarh
|
-
|
-
|
4
|
|
27.
|
Raipur
|
-
|
13
|
19
|
|
28.
|
Raisen
|
3
|
-
|
-
|
|
30.
|
Rajnandgaon
|
-
|
8
|
-
|
|
32.
|
Rewa
|
-
|
5
|
-
|
|
37.
|
Shahdol
|
-
|
4
|
-
|
|
39.
|
Shivpuri
|
-
|
4
|
-
|
|
41.
|
Surguja (Ambikapur)
|
-
|
6
|
-
|
|
45.
|
West Nimar (Mandleshwar)
|
-
|
9
|
-
|
Section 9
[(7) Notification No. A-3436-III-10-40-78, dated
11th April, 1983.] - In exercise of the
powers conferred by sub-section (1) of Section 9 of Madhya Pradesh Civil Courts
Act, 1958 (No. XIX of 1958), and in supersession of all previous notifications
issued in this behalf the High Court is pleased to invest,-
(i) ???all Courts of District Judges and of
Additional District Judges with the powers of the Court of Small Causes under
the law for the time being in force in any area relating to Court of Small
Causes, for the trial of suits cognizable by such Court and not exceeding Rs.
1,000 in value arising within the local limits of the jurisdiction of such
Courts;
(ii) ??all Courts of Civil Judges Class I, with the
powers of the Court of Small Causes under the law for the time being in force
in any area relating to Court of Small Causes, for the trial of suits
cognizable by such Court and not exceeding Rs. 500 in value arising within the
local limits of the jurisdiction of such Courts;
(iii) ??all Courts of Civil Judges Class II, with the
powers of the Court of Small Causes under the law for the time being in force
in any area relating to the Court of Small Causes, for the trial of suits
cognizable by such Court and not exceeding Rs. 200 in value arising within the
local limits of the jurisdiction of such Courts.
Section 10
(8) ??Notification No. 15-7375-XXI-B-58 - In
exercise of the powers conferred by Section 10 of the Madhya Pradesh Civil
Courts Act, 1958 (No. XIX of 1958), read with Section 4-A of the Guardians and
Wards Act, 1890 (VIII of 1890), and and in supersession of all previous
notifications in this behalf, the High Court is pleased to authorise-
(i) ??all District Judges to transfer to Civil
Judges (Class I) under their control any proceeding or any class of proceedings
arising under the Guardians and Wards Act, 1890 (VIII of 1890); and
(ii) ??all Civil Judges (Class I) in Madhya Pradesh
to take cognizance of such proceedings transferred to them by the District
Judge.
Section 12
[(9) Notification No. B-4629-III-10-40-78
(Amendment) dated the 29th August, 1997.] -
In exercise of the powers conferred by sub-section (1) of Section 12 of the
Madhya Pradesh Civil Courts Act, 1958 (Act No. XIX of 1958) and in supersession
of all previous Notifications issued in this behalf the High Court hereby
directs that the Court of Additional District Judges, Civil Judges Class-I and
Civil Judges Class-II as established by the Law and Legislative Affairs
Department Notification No. F. 1-5-83-XXI-B (I), dated 1st August, 1997, for
each civil districts in Madhya Pradesh shall sit at the place specified against
each civil districts in table below, namely :-
Table
|
Sr. No.
|
Name of the Civil District
|
Court of Additional District Judge
|
Court of Civil Judge Class-I
|
Court of Civil Judge Class-II
|
|
Place of sitting
|
Number of Courts
|
Place of sitting
|
Number of Courts
|
Place of sitting
|
Number of Courts
|
|
1
|
2
|
3
|
4
|
5
|
6
|
7
|
8
|
|
1.
|
Balaghat
|
Balaghat
|
2
|
Balaghat
|
1
|
Balaghat
|
6
|
|
2.
|
Bastar at Jagdalpur
|
Waraseoni
|
1
|
Waraseoni
|
2
|
Waraseoni
|
1
|
|
|
|
|
|
|
Baihar
|
1
|
|
|
Jagdalpur
|
3
|
Jagdalpur
|
2
|
Jagdalpur
|
7
|
|
|
Kanker
|
1
|
Kanker
|
1
|
Kanker
|
1
|
|
|
|
|
Sukma
|
1
|
Narayanpur
|
1
|
|
|
|
|
|
|
Dantewara
|
1
|
|
|
|
|
|
|
Bhanupratappur
|
1
|
|
|
|
|
|
|
Kondagaon
|
1
|
|
3
|
Betul
|
Betul
|
2
|
Betul
|
1
|
Betul
|
4
|
|
|
Multai
|
1
|
Multai
|
1
|
Multai
|
1
|
|
|
|
|
|
|
Bhainsdehi
|
1
|
|
4
|
Bhind
|
Bhind
|
5
|
Bhind
|
2
|
Bhind
|
4
|
|
|
Lahar
|
1
|
Lahar
|
2
|
Lahar
|
|
|
|
Gohad
|
1
|
Gohad
|
1
|
Gohad
|
1
|
|
|
|
|
Mehgaon
|
1
|
Mehgaon
|
|
|
5
|
Bhopal
|
Bhopal
|
11
|
Bhopal
|
6
|
Bhopal
|
13
|
|
|
|
|
Berasia
|
1
|
Berasia
|
1
|
|
6
|
Bilaspur
|
Bilaspur
|
7
|
Bilaspur
|
4
|
Bilaspur
|
|
|
|
Janjgir
|
1
|
Janjgir
|
1
|
Janjgir
|
|
|
|
Sakti
|
1
|
Sakti
|
1
|
Sakti
|
1
|
|
|
Korba
|
1
|
Korba
|
1
|
Korba
|
1
|
|
|
|
|
Mungeli
|
1
|
Katghora
|
1
|
|
|
|
|
Pendra Road
|
1
|
Pendra Road
|
1
|
|
7
|
Chhatarpur
|
Chhatarpur
|
4
|
Chhatarpur
|
3
|
Chhatarpur
|
|
|
|
|
|
Bijawar
|
1
|
Bijawar
|
1
|
|
|
|
|
|
|
Nowgaon
|
1
|
|
|
|
|
|
|
Laundi
|
1
|
|
8
|
Chhindwara
|
Chhindwara
|
3
|
Chhindwara
|
2
|
Chhindwara
|
|
|
|
|
|
Amarwara
|
1
|
Amarwara
|
1
|
|
|
|
|
Sausar
|
1
|
Sausar
|
1
|
|
9
|
Damoh
|
Damoh
|
3
|
Damoh
|
2
|
Damoh
|
6
|
|
|
|
|
Hatta
|
1
|
Hatta
|
2
|
|
10
|
Datia
|
Datia
|
1
|
Datia
|
2
|
Datia
|
3
|
|
|
Seodha
|
1
|
Bhander
|
1
|
Seodha
|
1
|
|
11
|
Dewas
|
Dewas
|
4
|
Dewas
|
3
|
Dewas
|
2
|
|
|
Kannod
|
1
|
Kannod
|
1
|
Kannod
|
1
|
|
|
Sonkatch
|
1
|
Sonkatch
|
1
|
Sonkatch
|
1
|
|
|
|
|
Bagli
|
1
|
Bagli
|
1
|
|
|
|
|
Khategaon
|
1
|
Khategaon
|
2
|
|
12
|
Dhar
|
Dhar
|
3
|
Dhar
|
3
|
Dhar
|
3
|
|
|
Kukshi
|
1
|
Kukshi
|
1
|
Kukshi
|
1
|
|
|
Manawar
|
1
|
Manawar
|
1
|
Manawar
|
1
|
|
|
Sardarpur
|
1
|
Sardarpur
|
1
|
Sardarpur
|
1
|
|
|
|
|
Badnawar
|
1
|
Badnawar
|
1
|
|
|
|
|
|
|
Dharampuri
|
1
|
|
13
|
Durg
|
Durg
|
6
|
Durg
|
3
|
Durg
|
9
|
|
|
Bemetara
|
1
|
Bemetara
|
1
|
Bemetara
|
2
|
|
|
|
|
Sanjari-Balod
|
1
|
Sanjari-Balod
|
2
|
|
14
|
East Nimar (Khandwa)
|
Khandwa
|
2
|
Khandwa
|
3
|
Khandwa
|
3
|
|
|
Burhanpur
|
1
|
Burhanpur
|
1
|
Burhanpur
|
3
|
|
|
|
|
|
|
Harsud
|
1
|
|
15
|
Guna
|
Guna
|
2
|
Guna
|
4
|
Guna
|
2
|
|
|
Ashokanagar
|
2
|
Ashoknagar
|
1
|
Ashokangar
|
2
|
|
|
Chachoda
|
1
|
Chachoda
|
1
|
Chachoda
|
1
|
|
|
Mungaoli
|
1
|
Mungaloi
|
1
|
Mungaoli
|
1
|
|
|
|
|
Aron
|
1
|
Raghogarh
|
1
|
|
|
|
|
Raghogarh
|
1
|
Chanderi
|
1
|
|
16
|
Gwalior
|
Gwalior
|
10
|
Gwalior
|
9
|
Gwalior
|
11
|
|
|
Dabra
|
1
|
Dabra
|
1
|
Dabra
|
2
|
|
17
|
Hoshangabad
|
Hoshangabad
|
3
|
Hoshangabad
|
2
|
Hoshanmgabad
|
2
|
|
|
Harda
|
1
|
Harda
|
1
|
Harda
|
1
|
|
|
Sohagpur
|
1
|
Sohagpur
|
1
|
Sohagpur
|
1
|
|
|
|
|
Itarsi
|
1
|
Itarsi
|
1
|
|
|
|
|
Pipariya
|
1
|
Pipariya
|
1
|
|
|
|
|
|
|
Pachmari
|
|
|
|
|
|
|
|
Seoni-Malwa
|
1
|
|
18
|
Indore
|
Indore
|
17
|
Indore
|
14
|
Indore
|
14
|
|
|
Mhow
|
2
|
Mhow
|
2
|
Mhow
|
3
|
|
|
|
|
|
|
Depalpur
|
2
|
|
|
|
|
|
|
Hatod
|
1
|
|
|
|
|
|
|
Sanwer
|
1
|
|
19
|
Jabalpur
|
Jabalpur
|
13
|
Jabalpur
|
10
|
Jabalpur
|
20
|
|
|
Murwara
|
2
|
Murwara
|
3
|
Murwara
|
3
|
|
|
Sehora
|
1
|
Sehora
|
1
|
Sehora
|
2
|
|
|
|
|
Patan
|
1
|
Patan
|
1
|
|
[20
|
Jhabua
|
Jhabua
|
1
|
Jhabua
|
1
|
Jhabua
|
3
|
|
|
Alirajpur
|
3
|
Alirajpur
|
1
|
Alirajpur
|
1
|
|
|
|
|
Jobat
|
1
|
Jobat
|
1
|
|
|
|
|
|
|
Thandla
|
1
|
|
|
|
|
|
|
Petlawad
|
1]
|
|
21
|
Mandla
|
Mandla
|
2
|
Mandla
|
2
|
Mandla
|
4
|
|
|
Dindori
|
1
|
Dindori
|
1
|
Dindori
|
1
|
|
|
|
|
|
|
Niwas
|
1
|
|
22
|
Mandsaur
|
Mandsaur
|
5
|
Mandsaur
|
3
|
Mandsaur
|
1
|
|
|
Neemuch
|
2
|
Neemuch
|
1
|
Neemuch
|
2
|
|
|
Garoth
|
1
|
Garoth
|
1
|
Garoth
|
1
|
|
|
|
|
Jawad
|
1
|
Jawad
|
2
|
|
|
|
|
Manasa
|
1
|
Manasa
|
2
|
|
|
|
|
Sitamau
|
1
|
Sitamau
|
1
|
|
|
|
|
|
|
Bhanpura
|
1
|
|
|
|
|
|
|
Narayangarh
|
2
|
|
23
|
Morena
|
Morena
|
4
|
Morena
|
3
|
Morena
|
3
|
|
|
Sabalgarh
|
1
|
Sabalgarh
|
1
|
Sabalgarh
|
1
|
|
|
Sheopurkalan
|
1
|
Sheopurkalan
|
1
|
Sheopurkalan
|
3
|
|
|
|
|
Ambah
|
1
|
Ambah
|
2
|
|
|
|
|
Jora
|
1
|
Jora
|
2
|
|
|
|
|
|
|
Vijaypur
|
1
|
|
24
|
Narsimhapur
|
Narsimhapur
|
1
|
Narsimhapur
|
1
|
Narsimhapur
|
4
|
|
|
Gadarwara
|
1
|
Gadarwara
|
1
|
Gadarwara
|
2
|
|
25
|
Panna
|
Panna
|
1
|
Panna
|
1
|
Panna
|
5
|
|
|
|
|
|
|
Ajaygarh
|
1
|
|
|
|
|
|
|
Pawai
|
1
|
|
26
|
Raigarh
|
Raigarh
|
2
|
Raigarh
|
2
|
Raigarh
|
4
|
|
|
Jashpurnagar
|
1
|
Jashpurnagar
|
1
|
Jashpurnagar
|
1
|
|
|
|
|
|
|
Dharmajaigarh
|
1
|
|
|
|
|
|
|
Gharghoda
|
1
|
|
|
|
|
|
|
Saranggarh
|
1
|
|
27
|
Raipur
|
Raipur
|
8
|
Raipur
|
6
|
Raipur
|
12
|
|
|
Balodabajar
|
1
|
Balodabajar'
|
1
|
Balodabajar
|
1
|
|
|
Dhamtari
|
1
|
Dhamtari
|
1
|
Dhamtari
|
2
|
|
|
Mahasamund
|
1
|
Mahasamund
|
2
|
Mahasamund
|
2
|
|
|
|
|
Gariaband
|
1
|
Gariaband
|
2
|
|
|
|
|
|
|
Saraipali
|
1
|
|
28
|
Raisen
|
Raisen
|
1
|
Raisen
|
2
|
Raisen
|
2
|
|
|
Begumganj
|
1
|
Begumganj
|
1
|
Begumganj
|
1
|
|
|
|
|
Bareli
|
1
|
Bareli
|
1
|
|
|
|
|
Goharganj
|
1
|
Silwani
|
1
|
|
|
|
|
|
|
Gairatganj
|
1
|
|
|
|
|
|
|
Udaipura
|
1
|
|
29
|
Rajgarh
|
Rajgarh
|
1
|
Rajgarh
|
1
|
Rajgarh
|
1
|
|
(Biaora)
|
Narsinggarh
|
1
|
Narsinggarh
|
1
|
Narsinggarh
|
2
|
|
|
Biaora
|
1
|
Biaora
|
1
|
Biaora
|
1
|
|
|
|
|
Jirapur
|
1
|
Khilchipur
|
1
|
|
|
|
|
Khilchipur
|
1
|
|
|
|
30
|
Rajnandgaon
|
Rajnandgaon
|
2
|
Rajnandgaon
|
2
|
Rajnandgaon
|
3
|
|
|
Khiragarh
|
1
|
Khairagarh
|
1
|
Khairagarh
|
1
|
|
|
|
|
Ambagarh Chouki
|
1
|
Dongargarh
|
1
|
|
|
|
|
Dongargarh
|
1
|
Kawardha
|
1
|
|
|
|
|
Kawardha
|
2
|
|
|
|
31
|
Ratlam
|
Ratlam
|
4
|
Ratlam
|
3
|
Ratlam
|
5
|
|
|
Jaora
|
1
|
Jaora
|
1
|
Jaora
|
2
|
|
|
|
|
|
|
Alot
|
2
|
|
|
|
|
|
|
Sailana
|
1
|
|
[32
|
Rewa
|
Rewa
|
6
|
Rewa
|
2
|
Rewa
|
7
|
|
|
|
|
Mauganj
|
1
|
Mauganj
|
2
|
|
|
|
|
Teonthar
|
1]
|
Teonthar
|
1
|
|
|
|
|
|
|
Sirmore
|
1
|
|
33
|
Sagar
|
Sagar
|
6
|
Sagar
|
3
|
Sagar
|
4
|
|
|
Khurai
|
1
|
Khurai
|
2
|
Khurai
|
2
|
|
|
|
|
Deori
|
1
|
Deori
|
1
|
|
|
|
|
Rehli
|
1
|
Rehli
|
1
|
|
|
|
|
|
|
Banda
|
1
|
|
|
|
|
|
|
Bina
|
1
|
|
34
|
Satna
|
Satna
|
3
|
Satna
|
3
|
Satna
|
4
|
|
|
Maihar
|
1
|
Maihar
|
1
|
Nagod
|
1
|
|
|
|
|
Nagod
|
1
|
Amarpatan
|
2
|
|
35
|
Sehore
|
Sehore
|
2
|
Sehore
|
2
|
Sehore
|
5
|
|
|
|
|
Astha
|
1
|
Astha
|
1
|
|
|
|
|
|
|
Budni
|
1
|
|
|
|
|
|
|
Nasrullaganj
|
1
|
|
36
|
Seoni
|
Seoni
|
2
|
Seoni
|
2
|
Seoni
|
4
|
|
|
|
|
Lakhnadone
|
1
|
Lakhnadone
|
1
|
|
37
|
Shahdol
|
Shahdol
|
2
|
Shahdol
|
1
|
Shahdol
|
5
|
|
|
Umaria
|
1
|
Umaria
|
1
|
Umaria
|
1
|
|
|
|
|
Burhar
|
1
|
Burhar
|
1
|
|
|
|
|
|
|
Beohari
|
1
|
|
|
|
|
|
|
Kotma
|
1
|
|
|
|
|
|
|
Rajendragram
|
1
|
|
38
|
Shajapur
|
Shajapur
|
2
|
Shajapur
|
1
|
Shajapur
|
3
|
|
|
Agar
|
1
|
Agar
|
1
|
Agar
|
2
|
|
|
Shujalpur
|
1
|
Shujalpur
|
1
|
Shujalpur
|
2
|
|
|
|
|
Sarangpur
|
1
|
Sarangpur
|
1
|
|
|
|
|
Susner
|
1
|
Susner
|
1
|
|
39
|
Shivpuri
|
Shivpuri
|
3
|
Shivpuri
|
1
|
Shivpuri
|
3
|
|
|
Pichhore
|
1
|
Picchore
|
1
|
Picchore
|
2
|
|
|
|
|
Karera
|
1
|
Karera
|
2
|
|
|
|
|
|
|
Kolaras
|
1
|
|
|
|
|
|
|
Pohari
|
1
|
|
40
|
Sidhi
|
Sidhi
|
2
|
Sidhi
|
2
|
Sidhi
|
4
|
|
|
|
|
|
|
Deosar
|
1
|
|
|
|
|
|
|
Waidhan
|
2
|
|
41
|
Surguja
|
Ambikapur
|
2
|
Ambikapur
|
1
|
Ambikapur
|
5
|
|
(Ambikapur) Baikunthpur
|
|
1
|
Baikunthpur
|
1
|
Baikunthpur
|
1
|
|
|
Manendragarh
|
1
|
Manendragarh
|
1
|
Manendragarh
|
1
|
|
|
Surajpur
|
1
|
Surajpur
|
1
|
Surajpur
|
1
|
|
|
|
|
Ramanujganj
|
1
|
|
|
|
42
|
Tikamgarh
|
Tikamgarh
|
2
|
Tikamgarh
|
1
|
Tikamgarh
|
2
|
|
|
|
|
Jatara
|
1
|
Jatara
|
1
|
|
|
|
|
Niwari
|
1
|
Niwari
|
1
|
|
|
|
|
|
|
Orchha
|
1
|
|
43
|
Ujjain
|
Ujjain
|
7
|
Ujjain
|
5
|
Ujjain
|
5
|
|
|
Khachraud
|
1
|
Khachraud
|
1
|
Khachraud
|
2
|
|
|
|
|
Badnagar
|
1
|
Badnagar
|
1
|
|
|
|
|
Mahidpur
|
1
|
Mahidpur
|
1
|
|
|
|
|
Tarana
|
1
|
Tarana
|
1
|
|
44
|
Vidisha
|
Vidisha
|
4
|
Vidisha
|
2
|
Vidisha
|
3
|
|
|
Basoda
|
1
|
Basoda
|
1
|
Basoda
|
3
|
|
|
Sironj
|
1
|
Sironj
|
1
|
Sironj
|
1
|
|
|
|
|
Kurwai
|
1
|
Kurwai
|
1
|
|
|
|
|
|
|
Lateri
|
1
|
|
[45
|
West Nimar (Mandleshwar)
|
Mandleshwar
|
2
|
Mandleshwar
|
1
|
Mandleshwar
|
3
|
|
|
Barwaha
|
1
|
Barwaha
|
1
|
Barwaha
|
2
|
|
|
Barwani
|
2
|
Barwani
|
1
|
Barwani
|
1
|
|
|
Khargone
|
2
|
Khargone
|
1
|
Khargone
|
1
|
|
|
Sendhwa
|
1
|
Sendhwa
|
1
|
Bhikangaon
|
1
|
|
|
|
|
Anjad
|
1
|
Kasrawad
|
1
|
|
|
|
|
Bhikangaon
|
1
|
Maheshwar
|
1
|
|
|
|
|
Kasrawad
|
1
|
Sanawad
|
1
|
|
|
|
|
|
|
Rajpur
|
1]
|
|
Total
|
|
243
|
|
248
|
|
245
|
The notification shall come into force from the date of its publication
in "Madhya Pradesh Rajpatra".