Section 42 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
42. Cases in which Revenue Court may issue commission to examine witness.
(1)A Revenue Court may in any proceedings issue a commission for the examination on interrogatories or otherwise of -(a)any person resident within the local limits of its jurisdiction, who is exempted under the Code from attending the Revenue Court, or who is from sickness or infirmity unable to attend it, or if in the interest of justice or for expeditious disposal of the case or for any other reason his examination on commission will be proper; or(b)any person resident beyond the local limits of its jurisdiction; or(c)any person who is about to leave such limits before the date on which he is required to be examined in Revenue Court; or(d)any person who is in the service of the Central or the State Government and who cannot, in the opinion of such Revenue Court, attend without detriment to the public service.(2)A commission for examination on interrogatories shall not be issued unless the Revenue Court, for reasons to be recorded, thinks it necessary so to do.(3)The Revenue Court may, for the purpose of this rule, accept a certificate purporting to be signed by a registered medical practitioner as evidence of the sickness or infirmity of any person, without calling the medical practitioner as a witness.
