Section 122 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
122. Cause-lists.
(1)A cause-list showing all cases fixed for hearing by a Revenue Court shall be maintained in the office of the Revenue Court in Form VII and shall remain accessible to the public during, office hours.(2)Revenue Court shall display daily cause-list on its notice board in Form VIII.(3)The State Government may establish an electronic system to maintain the cause-lists referred to in sub-rule (1) and (2) and make these accessible to the public and may amend these from time to time.
