Section 8(1) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(1)When any part area of a survey number is diverted from agricultural purpose to another purpose and if the area left out of such survey number is equal to or less than one hundred square meters, the entire survey number shall be deemed to have been diverted and the premium and assessment of land revenue shall be payable on the whole area of survey number.
