Section 117(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)If the Revenue Court sees no reason to reject the application for condonation of delay without the issue of a notice to the respondent, notice thereof shall be issued to the respondent and the Revenue Court shall first decide on the matter of condonation of delay before it proceeds to deal with the appeal, revision or review on merits.
