Section 10(1) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(1)If a Bhumiswami diverts his holding or part thereof, he shall-(a)calculate and make a self assessment of the premium payable as per rule 7, if any; and(b)calculate and make a self assessment of the land revenue as per rule 3.
