Section 11 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
11. Presentation of original application to Revenue Court through Revenue Case Management System portal.
(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.(2)The party shall appear before the Revenue Court on the date fixed under sub-rule (1) and submit the original application with a copy of the acknowledgement failing which, the Revenue Court may dismiss the application in default or pass such order as it deems fit. However, such dismissal shall not operate as a bar on presentation of a fresh original application.
