Section 5 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
5.
Land on which the assessment has not been made and which has been occupied or is proposed to be given out for any purpose, shall be assessed under section 60, as per rule 3, by the District Survey Officer during land survey or by the Collector in other cases, as the case may be.Part - C Diversion of Land
