Section 10 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
10. Presentation of original application to Revenue Court through Lok Sewa Kendra.
(1)An original application may be presented to the Revenue Court through a Lok Sewa Kendra.(2)The Lok Sewa Kendra shall register such original application as a case in Revenue Case Management System, make an electronic copy of the original application, fix a date, which shall not be later than fifteen days, for appearance of the party before the Revenue Court and return the original application to the person presenting it along with an acknowledgement showing such date.(3)The Lok Sewa Kendra shall electronically transmit the electronic copy of the original application made in sub-rule (2) to the Revenue Court within next twenty-four hours.(4)The party shall appear before the Revenue Court on the date fixed by the Lok Sewa Kendra under sub-rule (2) and submit the original application with a copy of the acknowledgement issued by the ,Lok Sewa Kendra failing which, the Revenue Court may dismiss the application in default or pass such order as it deems fit. However, such dismissal shall not operate as a bar on presentation of a fresh original application.
