Section 28 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
28. Duty of person summoned.
- Subject to the provisions of the Code a person summoned to appear before a Revenue Court to give evidence shall attend at the time and place named in the summons for that purpose, and a person summoned to produce a document, shall either attend to produce it, or cause it to be produced, at such time and place.
