Section 51(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)The order shall be delivered on the date fixed. If, however, this is not possible for any reason, a next date shall be fixed which shall not be later than fifteen days. The parties to the case may note the same and appear on the next date so fixed.
