Section 6 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
6. Cognisance by the lowest Revenue Court.
(1)Subject to the provisions of Section 30, an original applications -shall be entertained and a case taken cognisance of only by the lowest Revenue Court competent to deal with it:Provided that in such class of cases, as the Collector may prescribe, an original application may be entertained and a case taken cognisance of by a lower Revenue Court and submitted with a report after enquiry to the court competent to deal with it.(2)An original application ,not presented in accordance with this rule may be returned for presentation to the proper Revenue Court.
