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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018

(1)If land is diverted for more than one purpose and area of such purposes are demarcated in the diversion sketch, rates of premium and assessment corresponding to such purposes shall be applicable on such respective areas.