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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)A commission for examination on interrogatories shall not be issued unless the Revenue Court, for reasons to be recorded, thinks it necessary so to do.