Section 52(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Every original order passed by a Revenue Court in a case shall contain -(a)a concise statement of the case;(b)the-points for determination;(c)findings on each point for determination and reasons thereof; and.(d)decision of the case.
