Section 3(2) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(2)In respect of land which has been assessed prior to the commencement of these rules, the land revenue shall stand automatically re-assessed at the rates specified in Schedule-I from the revenue year following such commencement.
