Section 2 in The Code of Civil Procedure (Madhya Pradesh Amendment) Act, 1984
2. Amendment of Central Act V of 1908 in its application to the State of Madhya Pradesh.
- The Code of Civil Procedure, 1908 (V of 1908) (hereinafter referred to as the principal Act) in its application to the State of Madhya Pradesh be amended in the manner hereinafter provided.
