Section 51 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
51. Passing final order.
(1)Final order in a case shall be recorded personally by the Revenue Court.(2)The following procedure shall be followed by Revenue Court in respect of passing final order in a case -(a)after arguments are heard, a definite date shall be fixed for passing of final order and signature of parties or counsel shall be taken on the order-sheet in token of their having been informed of the date fixed; and(b)on the date so fixed, the order shall be delivered. If parties or counsels are present, their presence shall be recorded. If they are absent, the order-sheet should indicate their absence in spite of having been intimated of the date of the order. In such case, no further communication of the order to-the-parties-shAll be necessary. In case of an appeal or revision a copy shall, as usual, be sent to the original Revenue Court for information.(3)The order shall be delivered on the date fixed. If, however, this is not possible for any reason, a next date shall be fixed which shall not be later than fifteen days. The parties to the case may note the same and appear on the next date so fixed.
