Section 13 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
13. Registration of a case on the orders of Revenue Court.
(1)A Revenue Court may, on the receipt of any order or report or on its own motion, order registration of case in the Revenue Case Management System.(2)Every original application received under rule 8, 9, 10 or 11 has to be compulsorily registered in Revenue Case Management System as a case. Apart from this a Revenue court may also order registration of a case in Revenue Case Management System under this rule.
