Section 44 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
44. Issue of commission to a person or Revenue Court.
(1)A commission for the examination of a person may be issued to any person whom the Revenue Court thinks fit to execute it, or to any other Revenue Court of equal or lower rank who can conveniently examine such person.(2)Every Revenue CoUrt receiving a commission for the examination of any person shall examine him or cause him to be examined pursuant thereto.(3)The Revenue Court on issuing an co hall-direct whether the commission shall be returned to itself or to any Revenue Court subordinate to it.
