(6)If any member of a 'Bhuinhari family transfers his 'Bhuinhari tenure or any portion thereof by a lease, the lessee shall not acquire a right of occupancy therein.[48A. Restriction on the sale of Bhuinhari tenure. - (1) No decree or order shall be passed by any Court for the sale of the right of a member of a Bhuinhari family in his Bhuinhari-tenure, nor shall any such right be sold in execution of any decree or order.
