Section 4(ii) in The M.P. Civil Courts (Amendment and Validation) Act, 1980
(ii)Every Court of Additional District Judge which was functioning prior to the 22nd day of April, 1980 in excess of the number of such Courts in Civil District notified under Section 5 of the Principal Act shall be and shall always be deemed to have been validly established in accordance with law as if the notification under the aforesaid section fixing the number of Courts had been so amended as to enhance the said number to cover the Courts established in excess of the number so fixed and accordingly any judgement or decree or order passed or any proceeding commenced, taken or continued by such Additional District Judge shall not be questioned on the ground that the Court was not constituted in accordance with the provisions of the Principal Act.
