Section 10(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)Any owner of a fragment may transfer it to the [State Government] [These words were substituted for the words 'Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] on [payment by the State Government] [These words were substituted for the words 'payment by the Crown', by the Gujarat Adaptation of Laws Order, 1950.] of such compensation to persons possessing interest therein as the Collector may determine and thereupon the fragment shall vest absolutely in the [State Government] [These words were substituted for the words 'Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] free from all encumbrances [[*] [This portion was added by Bombay 61, of 1958, Section 3 (9) (a).] shall be transferred to the State Government unless it is first offered to the owner of a contiguous survey number or recognised subdivision of a survey number on payment of the compensation determined by the Collector as aforesaid and such owner has refused to purchase the fragment on [*] [Deleted 'payment of such compensation' by Gujarat Act No. 14 of 2012, dated 7.12.2012.]].
