Section 16(2) in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
(2)When a Court returns a plaint under sub-section (1) it shall comply with the provisions of Civil Procedure Code in force for the time being in the United State corresponding to the second paragraph of Section 53 of the Indian Code of Civil Procedure and make such order with respect to costs as it deems just, and Court shall for the purposes of the Limitation Act, in force for the time being, be deemed to have been unable to entertain the suit by reason of a cause of a nature like to that of defect of jurisdiction.
