- [(1) All land to whatever purpose applied and wherever situate, is liable to the payment of revenue to the State Government except such land as has been wholly or partially exempted from such liability by or under this Code or by special grant of or contract with the State Government or such land which is wholly or partially exempted from such liability by notification, issued in this behalf by the State Government.] [Substituted by M.P. Act No. 23 of 2018](2)[ ***] [Deleted by M.P. Act No. 23 of 2018]
