Section 3(6) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(6)Whenever the rates specified in Schedule-I are changed, the land revenue of the lands. which have been assessed prior to such change shall stand automatically re-assessed at such changed rates from the following revenue year.Explanation - (1) Notwithstanding anything contained in this rule, no land revenue shall be payable in respect of all such lands which are exempted from payment of land revenue under section 245 of the Code or exempted by the State Government by notification under sections 58 or 58-A of the Code.
