Section 8 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
8.
(1)When any part area of a survey number is diverted from agricultural purpose to another purpose and if the area left out of such survey number is equal to or less than one hundred square meters, the entire survey number shall be deemed to have been diverted and the premium and assessment of land revenue shall be payable on the whole area of survey number.(2)When a land is diverted from agricultural to another purpose then all adjoining land being used for ancillary purposes, shall be deemed to have been diverted for such another purpose and shall be subject to premium and land revenue accordingly.Explanation. - For the purpose of this rule, 'ancillary purposes' in respect of the diverted means the use of land for roads, parks, play grounds, parking, utilities, etc.
