Section 9 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
9.
(1)A Bhumiswami, who wishes to divert his holding or part thereof from one purpose specified in sub-section (1) of section 59 to another purpose, shall first satisfy himself that the land use for which he wants to divert his holding or part thereof, is in compliance with the provisions of the relevant laws for the time being in force.(2)Nothing in these rules shall be construed as granting the permission to change the use of land,-(a)contrary to any law for the time being in force governing the use of such land; or(b)in contravention of sub-section (6-ee) and section (7-b) of Section 165 of the Code.
