Section 15(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)A party may bring before the Revenue Court any witness in the list submitted under sub-rule (1) or permitted under sub-rule (2), without issue of summons by the Revenue Court. In such event expenses of the witness, shall be directly paid by the party to such witness, without any reference to rules 33 and Provided that provisions of this sub-rule shall not apply in case of a State Government servant who is to be called to give evidence or produce document in his official capacity.
