27A. [ Restriction on alienation of certain lands. [Inserted by Act 36 of 2003 w.e.f. 6.6.2003.]
(1)Notwithstanding anything contained in any other law for the time being in force, after commencement of construction of any irrigation work to irrigated any land, from any irrigation project, being a major or medium irrigation project, no owner of such land shall, for such period not exceeding ten years and from a date to be specified in this behalf, by a notification by the Chief Engineer in charge of the irrigation work, transfer the land specified in the notification by way of sale, mortagage, lease, gift, exchange or otherwise without prior permission of the Irrigation Officer.(2)The Irrigation Officer may give permission under sub-section (1) having regard to the guidelines issued by the State Government from time to time.] [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.]
