Section 48(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)A Commissioner may apply to any Revenue Court of a rank below Collector within the local limits of whose jurisdiction a witness reside for the issue of any process which he may find it necessary to issue to, or against, such witness, and such Revenue Court may, in its discretion, issue such process as it considers reasonable and proper.
