Section 119(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)Nothing in sub-rule (1) above shall be deemed to limit the right of the Revenue Court to call for an affidavit in any other matter in respect of which it has power to exercise its discretion or make any order.
