Section 45 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
45. Provisions of Civil Procedure Code to apply to proceedings.
- Save as otherwise expressly provided in this Act, the provisions of the Code of Civil Procedure, 1908, shall apply to all proceedings under this Act:Provided that the Board may, in a proper case and on such terms ass may appear to it to be just, exercise its powers to add or strike out parties under Rule 10 of order I of the said Code in any proceeding pending before it under Section 4 or 24 notwithstanding the fact that such addition, or striking out of parties is to be made after the date specified in Section 4 or 24, as the case may be, has elapsed.
