58A. [ Exemption from payment of land revenue. [Substituted by M.P. Act No. 23 of 2018]
- Notwithstanding anything contained in this Code, no land revenue shall be payable in respect of -(a)any holding up to two hectares used exclusively for the purpose of agriculture;(b)such other land used for non agricultural purpose as the State Government may, by notification, specify.Explanation. - For the purpose of this section, "holding" means the sum of all lands held by a person individually and his share in the lands held by him jointly, if any, in the entire State.] [Inserted by Notification F. No. 1-70-VII-N-II-83, dated 5-1-1984.]
