Section 18 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
18.
When any land is diverted and developed in accordance with the provisions of any act or rules applicable for the time being and such area which is reserved for common utilities such as roads, parks, etc. is transferred to the local body, the land revenue assessed for such area may be exempted by the State Government by notification under section 58 -A of the Code.
