Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 19 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018

19.

(1)If land is diverted for more than one purpose and area of such purposes are demarcated in the diversion sketch, rates of premium and assessment corresponding to such purposes shall be applicable on such respective areas.
(2)If land is diverted for more than one purposes and areas of such purposes cannot be demarcated in the diversion sketch, highest rates of premium and assessment among such purposes shall be applicable for total area diverted.