Section 27 — Form of writs and other processes.

The Madhya Pradesh Reorganisation Act, 2000
The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the High Court of Madhya Pradesh shall, with the necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the High Court of Chhattisgarh.

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