(2)No Jhumland to which an individual - belonging to a village or community has a customary right shall be transferred by sale or mortgage to any other village or community or to a member of another village or community except on the authority of the Deputy Commissioner given on the recommendation of the Village and Area Council concerned. Notwithstanding anything herein contained nothing shall restrict the right of an individual to transfer a Jhumland to another member of the same village or community of that village or a community as a whole.
