Section 59B(1) in The M.P. Land Revenue Code, 1959
(1)in accordance with the purpose to which it has been diverted with effect from -(a)the date on which such diversion was made if in the area concerned there was in force any enactment repealed under Section 261 which contained provision for alteration or reassessment on such diversion;(b)the date of coming into force of this Code in any other case; and
