Section 46(a) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(a)the person who gave the evidence is beyond the jurisdiction of the Revenue Court, or dead or unable from sickness or infirmity to attend to be personally examined, or exempted from personal appearance in Revenue Court, or is a person in the service of the Central or the State Government who cannot, in the opinion of the Revenue Court, attend without detriment to the public service; or
