Section 17 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
17. Summons to a party.
- Every summons to a party shall be accompanied by a concise statement about the subject matter of the case.Provided that a copy of application presented by applicant, if any, shall be annexed with the summons issued to non applicant.
