Section 8(2) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(2)When a land is diverted from agricultural to another purpose then all adjoining land being used for ancillary purposes, shall be deemed to have been diverted for such another purpose and shall be subject to premium and land revenue accordingly.Explanation. - For the purpose of this rule, 'ancillary purposes' in respect of the diverted means the use of land for roads, parks, play grounds, parking, utilities, etc.
