Section 118(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)When records of proceedings pending in the subordinate Revenue Court are sent for they should be retained with the appellate or revisional court only as long as it is absolutely necessary and be returned to the subordinate Revenue Court and called back as convenience permits.
