Section 8 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
8. Presentation of original application before Revenue Court in person.
(1)An original application to be 'presented before a Revenue Court in person shall be presented to the presiding officer of the Revenue Court or to such officer as he appoints in this behalf.(2)The officer receiving such original application shall make a signed and dated endorsement thereon, stating the name of the person presenting the application and in case, the original application is received at a place other than his headquarters, the name of such place.(3)Every original application presented under sub-rule (1) shall, as soon, as possible, be registered in the Revenue Case Management System as a case.(4)If such original application is not heard by the Revenue Court on the day of its presentation date for its hearing shall be fixed and shown on the receipt to be given under sub-rule (1) of rule 12.
