Section 27(b) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(b)[ no person shall transfer any land in respect of which a notice has been given under sub-section (1) of Section 15A to the land owner concerned, except with the previous permission in writing given by the Consolidation Officer in such circumstances and subject to such conditions as may be prescribed.] [Clause (b) substituted by Gujarat 25 of 1982, dated 16,h October, 1982]
