Section 15(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)The Revenue Court may, for reasons to be recorded, permit a party to call any witness, other than those whose names appear in such list, if the party shows sufficient cause for the omission to mention the name of such witness in the said list.
