Section 7 in The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1984
7. Amendment of Order XIX of the First Schedule.
- In Order XIX of the First Schedule to the Principal Act, after Rule 1, the following rule shall be inserted, namely :-"1-A. Proof of fact by affidavit in certain cases. - Notwithstanding anything to the contrary in Rule 1, the Court shall, in a suit or proceeding referred to in Rule 3-B of Order I and whether or not any proceeding under the Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 (No. 20 of 1960) are pending before the competent authority appointed under that Act, call upon the parties to prove any particular fact or facts as it may direct, by affidavit, unless the Court looking to the nature and complexity of the suit or proceeding and for reasons to be recorded in writing deems it just and expedient to dispense with the proof of a fact or facts by affidavits."
