Section 45 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
45. Return of commission with evidence.
(1)Where a commission has been duly executed, it shall be returned, together 'With the evidence taken under it, to the Revenue Court by whom' it was issued, unless the order for issuing the commission has otherwise directed, in which case the commission shall be returned in terms of such order.(2)The commission and the return thereto and the evidence taken under it shall, subject to the provisions of rule 46, form part of the record of the proceedings.
