Section 14 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
14. Consolidation of cases.
- A Revenue Court may consolidate proceedings other than appeals, revisions or review, if -(a)all the parties to such proceedings agree to such consolidation;(b)all such proceedings involve common points of determination; and(c)the evidence to be adduced in all such proceedings is common.Part-II Summons, notice, proclamation and warrantA- Summons
