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MADHYA PRADESH MADHYASTHAM ADHIKARAN (SANSHODHAN) ADHINIYAM, 2019

MADHYA PRADESH MADHYASTHAM ADHIKARAN (SANSHODHAN) ADHINIYAM, 2019

THE MADHYA PRADESH MADHYASTHAM ADHIKARAN (SANSHODHAN) ADHINIYAM, 2019

[Act No. 18 of 2019]

[22nd August, 2019]

PREAMBLE

An Act further to amend the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983.

Be it enacted by the Madhya Pradesh Legislature in the Seventieth year of the Republic of India as follows:--

 

Section 1 - Short title

This Act may be called the Madhya Pradesh Madhyastham Adhikaran (Sanshodhan) Adhiniyam, 2019.

 

Section 2 - Amendment of Section 2

In Section 2 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (No. 29 of 1983), in sub-section (1), for clause (d), the following clause shall be substituted, namely:--

"(d) "dispute" means, claim of ascertained or ascertainable money valued at Rupees 50,000 or more relating to any difference arising out of the execution or non-execution of a works contract or part thereof;".