Section 40 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
40. Enquiry report.
- A Revenue Court, to whom a Revenue case is made over by a superior Revenue Court for enquiry and report should while submitting its report, ascertain from parties or their legal practitioners whether or not they wish to be heard by the Revenue Court passing final orders and record their wishes.Part-IV Commission to examine witness
