Section 119(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)The following petitions shall be accompanied by an affidavit made by the applicant or petitioner or his counsel, unless the Revenue Court hearing the case dispenses with this requirement.(a)for review made on the ground of the discovery of new and important evidence;(b)for re-admission or restoration of an appeal or application for revision dismissed in default of appearance;(c)for substitution of parties.
