Section 118 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
118. Obtaining records of the subordinate Court.
(1)Revenue Court shall, after admission of an appeal or application for revision, immediately send for the records of the subordinate Revenue Court, if they have not already been received.(2)When records of proceedings pending in the subordinate Revenue Court are sent for they should be retained with the appellate or revisional court only as long as it is absolutely necessary and be returned to the subordinate Revenue Court and called back as convenience permits.(3)The State Government may, on such terms and conditions as it may think fit, permit electronic transmission of records of cases or documents between Revenue Courts or Revenue Officers.(4)The Revenue Court or Revenue Officer receiving records of a case or documents in electronic form may treat them as if they were in physical form.(5)Notwithstanding the provisions of sub-rule (3) and (4) a Revenue Court, in its discretion, may call for the original records or documents of a case.Explanation. - For the purpose of this rule, the term 'document' includes enquiry report, spot inspection report or order of Revenue Court.Part -XI Miscellaneous
