Section 3 in The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1984
3. Amendment of Section 80.
- In Section 80 of the Principal Act,-(i)in sub-section (1) for the words, brackets and figures "sub-section (2)", the words, brackets and figures "sub-section (2) or sub-section (4)" shall be substituted;(ii)after sub-section (3), the following sub-section shall be inserted, namely;-"(4) Where in a suit or proceeding referred to in Rule 3-B of Order I, the State is joined as a defendant or non-applicant or where the Court orders joinder of the State as defendant or non-applicant in exercise of powers under sub-rule (2) of Rule 10 of Order I such suit or proceeding shall not be dismissed by reason of omission of the plaintiff or application to issue notice under sub-section (1)";
