Section 9(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)[ Nothing contained in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), and rules made thereunder in so far as they relate to diversion of land, revision of land revenue consequent on the change in the use of land from agriculture to any other purpose and other matters incidental thereto, shall apply to land acquired by the Market Committee under subsection (1) or acquired by transfer, purchase, gift or otherwise and used for the purpose of establishment of a market yard or a sub-market yard :Provided that the premises used for market yard, sub-market yard or for the purpose of the Board shall not be deemed to be included in the limits of the Municipal Corporation, Municipal Council, Notified Area, Gram Panchayat or a Special Area Development Authority, as the case may be.] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).]
