70. Occupancy when not liable to process of Civil Court; the Court to give effect to Collector's certificate.
- [***] [These words were repealed by Bombay 4 of 1913, section 28(a).] In any case where [an occupancy] [These words were substituted for the words 'the occupancy or interest of the occupant in the land,' by Gujarat 8 of 1982, section 28 (b) (w.r.e.f. 08-12-1981).] is not transferable without the previous sanction of the Collector, and such sanction has not been granted to [a transfer] [These words were substituted for the words 'the transfer', by Gujarat 8 of 1982, section 28 (b) (w.r.e.f. 08-12-1981).] which has been made or [ordered by Civil Court] [These words were substituted for the words 'ordered by the Court', by Gujarat 8 of 1982, section 28 (b) (w.r.e.f. 08-12-1981).] or on which the Court's decree or order is founded.(a)such occupancy [* *] [The words 'or interest' were repealed, by Gujarat 8 of 1982, section 28 (c) (w.r.e.f. 08-12-1981).] shall not be liable to the process of any court, and such transfer shall be null and void, and(b)the Court, on receipt of a certificate under the hand and seal of the Collector, to the effect that any such occupancy [] [The words 'or interest' were repealed by Bombay 4 of 1913, section 28(c).] is not transferable without his previous sanction and that such sanction has not been granted, shall remove any attachment or other process placed or on set aside any sale of, or affecting, such occupancy.[*] [The words 'or interest in the land' were repealed, by Bombay 4 of 1913, section 28(c).]
