Section 9(2) in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
(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.
