Section 49 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
49. Parties to appear before Commissioner.
(1)Where a commission is issued under these rules, the Revenue Court shall direct that the parties to the proceedings shall appear before the Commissioner in person or by their recognised agents or legal practitioners.(2)Where all or any of the parties do not so appear, the Commissioner may proceed in their absence.Part-V Order
