Section 116 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
116. Issue of notices.
(1)If memorandum of appeal or application for revision or review, is in order, Revenue Court shall order issue of notice for hearing appellant or applicant or both parties and a date shall be fixed, and intimation of the date shall be given to the appellant or applicant or his counsel or to both parties.(2)The notice issued to respondent under sub-rule (1) shall be accompanied with copy of the memorandum of appeal or application for revision or review as the case may be -(3)Cases shall ordinarily be fixed in order of registration.
