Section 15(4) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(4)A party may make an application to the Revenue Court to issue summons to any witness, stating therein the purpose for which the witness is proposed to be summoned. The expenses of a witness who is summoned by the Revenue Court shall be paid in accordance with the provisions of rules 33 and 34.Explanation. - For the purpose of this Rule, the term 'State Government Servant' includes an employee of a local body.
