Section 28 in The M.P. Madhyastham Adhikaran Regulations, 1985
28. Power to order any point to be proved by affidavit.
- The Tribunal or the Bench, hearing the case, may at any time, order that any particular fact or facts may be proved by affidavit or that the affidavit of any witness may be read as evidence at the hearing on such conditions as the Tribunal or the Bench thinks reasonable.
