Section 34 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
34. Payment of expenses to witness.
(1)The expenses determined by the Revenue Court under sub-rule (3) of rule 33 shall be paid to the witness-(a)where his evidence is taken,immediately after close of such evidence; or(b)where the case is adjourned without taking his evidence, prior to such adjournment.(2)In case, a party fails to pay to the witness the Revenue Court may, in order to ensure the payment, make such order as it may deem fit including stay of the proceedings.
