Section 61D(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(1)A Colonizer who, in contravention of the provisions of Section 172 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and the rules made thereunder, diverts the land or part thereof, commits an offense of illegal diversion of land.
