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State of Madhya Pradesh - Section

Section 11 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018

11.

A Bhumiswami who diverts his holding or part thereof shall intimate about such diversion to the Sub-Divisional Officer in Form-1 along with a copy of the receipt of payment of premium and re-assessed land revenue. The Bhumiswami shall be provided acknowledgment in the manner directed by the State Government.