Section 119 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
119. Affidavit.
(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.(2)Nothing in sub-rule (1) above shall be deemed to limit the right of the Revenue Court to call for an affidavit in any other matter in respect of which it has power to exercise its discretion or make any order.
