Section 6 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
6.
Nothing contained in rules 7 to 19 shall apply in respect of such land which is exempted from payment of premium or land revenue under section 245 or is ratified by the State Government under Sections 58 or 58-A except when such land is diverted to another purpose which is not so exempted.
