Section 12(2) in The M.P. Accommodation Control Act, 1961
(2)No order for the eviction of tenant in any proceeding under sub-section (1) shall be binding on any sub-tenant referred to in Section 15 who has given notice of his sub-tenancy to the landlord under the provisions of that Section, unless the sub-tenant is made a party to the proceeding and the order for eviction is made binding on him.
