Section 9(1) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(1)A Bhumiswami, who wishes to divert his holding or part thereof from one purpose specified in sub-section (1) of section 59 to another purpose, shall first satisfy himself that the land use for which he wants to divert his holding or part thereof, is in compliance with the provisions of the relevant laws for the time being in force.
