Section 10(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(4)The party shall appear before the Revenue Court on the date fixed by the Lok Sewa Kendra under sub-rule (2) and submit the original application with a copy of the acknowledgement issued by the ,Lok Sewa Kendra failing which, the Revenue Court may dismiss the application in default or pass such order as it deems fit. However, such dismissal shall not operate as a bar on presentation of a fresh original application.
