Section 13(2) in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
(2)In the case of any land to which in the opinion of the State Government the provision of subsection (1) are applicable, the State Government may direct that the provisions of sub-section (4), (5) and (6) of Section 3, shall not apply and if it so directs, a declaration may be made under section 4 in respect of the land at any time after the date of the publication of the notification under section 3.
