Section 124(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)Every such appointment shall be filed before the Revenue Court, and shall be deemed to be in. force until determined with the leave of the Revenue Court by a writing signed by the party or the legal practitioner, as the case may be, and filed before the. Revenue Court or until the party or the legal practitioner dies or until all proceeding in the case are ended so far as regards the party.
