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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(1)An original application may be presented to a Revenue Court online through the portal of Revenue Case Management System in accordance with the directions issued by the State Government from time to time. Such original application shall be registered as a case, a date, which shall not be later than fifteen days, shall be fixed for appearance of, the party before the. Revenue. Court and an acknowledgement showing such date shall be issued online by the System.