Section 3(5) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(5)Every year the State Government shall notify in Schedule-I the rates of assessment of land revenue applicable for the following revenue year:Provided that if no notification is issued under this sub-rule then the prevailing rates shall continue for the following revenue year.
