Section 11(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)The party shall appear before the Revenue Court on the date fixed under sub-rule (1) and submit the original application with a copy of the acknowledgement failing which, the Revenue Court may dismiss the application in default or pass such order as it deems fit. However, such dismissal shall not operate as a bar on presentation of a fresh original application.
