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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(1)Where a commission is issued under these rules, the Revenue Court shall direct that the parties to the proceedings shall appear before the Commissioner in person or by their recognised agents or legal practitioners.