Section 116(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)If memorandum of appeal or application for revision or review, is in order, Revenue Court shall order issue of notice for hearing appellant or applicant or both parties and a date shall be fixed, and intimation of the date shall be given to the appellant or applicant or his counsel or to both parties.
