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

State of Madhya Pradesh - Subsection

Section 19(2) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018

(2)If land is diverted for more than one purposes and areas of such purposes cannot be demarcated in the diversion sketch, highest rates of premium and assessment among such purposes shall be applicable for total area diverted.