Section 183(6) in The M.P. Land Revenue Code, 1959
(6)The service lands situated (a)in an urban area;(b)in such area for which development plan has been approved; or(c)in such area beyond the outer limit of urban area, as notified by the State Government,shall cease to be service land from the date as notified by State Government and the Tahsildar shall cause necessary changes in the land records.]
