Section 7 in Madhya Pradesh Bhu-Rajaswa Sanhita (Bhu-Rajasva Ka Nirdharan Tatha Punarnirdharan) Niyam, 2018
7.
(1)Whenever any land, which is assessed for any one purpose specified in sub-section (1) of section 59, is diverted to another purpose, a premium shall be payable at the rates specified in Schedule-II.(2)Every year, the State Government shall notify in Schedule-II the rates of premium applicable for the following revenue year:Provided that if no notification is issued under this sub-rule then the prevailing rates shall continue for the following revenue year.(3)The land revenue on the diverted land shall be re-assessed as per rule 3.
