Section 4 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
4. Application of Civil Procedure Code.
- In accordance with section 43, unless otherwise expressly provided in the Code or these rules, the procedure laid down in Code of Civil Procedure, 1908 (No 5 of 1908) shall, so far as may be, be followed by a Revenue Court in all proceedings under the Code.Part-I Registration of case
