Section 6 in The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1984
6. Amendment of Order VI of the First Schedule.
- In Order VI of the First Schedule to the Principal Act, after Rule 4, the following rule shall be inserted, namely :-"4-A. Particulars of pleadings for agricultural land. - In any suit or proceeding contemplated under Rule 3-B of Order I, the parties, other than the State Government shall plead the particulars of total agricultural land which is owned, claimed or held by them in any right and shall further declare whether the subject-matter of suit or proceeding is or is not covered by Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960) and whether any proceedings in relation to such subject matter are to the knowledge of the party pending before the competent authority."
