Section 29(4) in The Maharashtra Agricultural Debtors Relief Act, 1947
(4)The market value of the lands, which under any law for the time being in force, are not transferable or alienable except with the previous sanction of the Collector or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall be calculated in such manner as may be prescribed.
