Section 32P(8) in The Bombay Tenancy and Agricultural Lands Act, 1948
(8)[No land of the description referred to in sub-section (7)] [These words, brackets, and figures were substituted for the words, brackets and figure 'No land surrendered to a landlord under sub-section (2)' by Gujarat 5 of 1973, section 12 (7).] shall be transferred by sale, gift, exchange, mortgage, lease, or assignment or partitioned without the previous sanction of the Collector and except on payment of such amount as the State Government may by general or special order determine.
