Section 33(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(4)Nothing contained in sub-rules (1) and (2) shall apply in case of a serving State Government servant who is summoned to give evidence in official capacity Such Government servant shall be entitled to Travelling Allowance and Daily Allowance in accordance with his service rules irrespective of whether he is summoned at the instance of a party or at the instance of Revenue Court. For this purpose a witness certificate shall be issued to him in Form III by the Revenue Court.Explanation. - (1)The expenses of a witness summoned by a Revenue Court at the instance of the State Government acting as.
