Section 38(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)The examination-in-chief of a witness may be on 'affidavit and copies thereof shall be supplied to the opposite party by the party who calls him for evidence:Provided that where documents are files and the parties rely upon the documents, the proof and admissibility of such documents which are filed along with affidavit shall be subject to the orders of the Revenue Court.
