Section 13(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(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.
