Section 9 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
9. Presentation of original application before Revenue Court by post or courier services.
(1)An original application may be presented to a Revenue Court by post or courier services.(2)On receipt of such original application, the officer receiving it shall make a signed and dated endorsement thereon, stating the fact that the application has been received by post or courier services.(3)Every original application received under sub-rule (1) shall, as soon as possible, be registered in the Revenue Case Management System as a case.(4)For such original application, a date for hearing shall be fixed and shown on the receipt to be sent under sub-rule (2) of rule 12.
