Section 89B(2) in The Registration (Gujarat Amendment) Act, 2018
(2)If, the person who has mortgaged the property as aforesaid fails to file a notice within 30 days as referred to in sub-section (1) before the registering officer or oflicers, as the case may be and enters into any transaction in relation to of affecting the immovable property which is subject matter of the mortgage, with a third party, such a transaction shall be void and the third party shall be entitled to refund any amount paid by him together with interest at twelve per cent.from the date of payment and also to compensation for any damages suffered by him, from the transferor.
