Section 38 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
38. Examination-in-chief on affidavit.
(1)The examination-in-chief of a witness may be on 'affidavit and copies thereof shall be supplied to the opposite party by the party who calls him for evidence:Provided that where documents are files and the parties rely upon the documents, the proof and admissibility of such documents which are filed along with affidavit shall be subject to the orders of the Revenue Court.(2)The evidence (cross-examination and re-examination) of the witness in attendance, whose evidence (examination-in-chief) by affidavit has been furnished to the Revenue Court shall be taken either by the Revenue Court or by the Commissioner appointed by it.
