Section 237(3) in The M.P. Land Revenue Code, 1959
(3)[ Subject 10 the rules made under this Code, the Collector may divert such unoccupied land, which is set apart for the purposes mentioned in clause (b) of sub-section (1) subject to secure minimum [two] [Inserted by M.P. Act No. 1 of 1998 (w.e.f. 5-1-1998).] percent of the agriculture land of that village for the said purposes into abadi or for agricultural purposes [***] [The words 'on the basis of a resolution by the Gram Sabha to this effect', omitted by M.P. Act No. 19 of 2001 (w.e.f. 26-9-2001).].
