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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(1)(a) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(a)any person resident within the local limits of its jurisdiction, who is exempted under the Code from attending the Revenue Court, or who is from sickness or infirmity unable to attend it, or if in the interest of justice or for expeditious disposal of the case or for any other reason his examination on commission will be proper; or