Section 59(10) in The M.P. Land Revenue Code, 1959
(10)The Bhumiswami shall divert land for only such purpose as is permissible under the law governing the use of land for the time being in force :Provided that no action of the Bhumiswami or Sub-Divisional Officer under this section shall be construed as granting of permission to change use of land contrary to the provisions of the applicable law :Provided further that the competent authority may take action against Bhumiswami for such diversion contrary to the provisions of the law for the time being in force irrespective of any action taken under this section.
