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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Madhya Pradesh - Subsection

Section 59(2) in The M.P. Land Revenue Code, 1959

(2)Where land assessed for use for any one purpose is diverted to any other purpose, the land revenue payable upon such land shall, notwithstanding that the term for which the assessment may have been fixed has not expired, be liable to assessment at the rates prescribed for the purpose to which it has been diverted.