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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(1)On or before such date as the Revenue Court may appoint, the parties shall present in the Revenue Court a list of witnesses whom they propose either to give evidence or produce documents.