Section 29(1) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1)Without the previous sanction of the Collector, no land granted under section 27 or granted to a joint farming society under section 28, shall be-(a)transferred, whether by way of sale (including sale in execution of a decree of a civil court or of an award or order of any competent authority) or by way of gift, mortgage, exchange, lease or otherwise; or(b)divided, whether by partition or otherwise, and whether by a decree or order of a civil court or any other competent authority,such sanction shall not be given otherwise than in such circumstances, and on such conditions [including conditions regarding payment of premium or nazarana to the State Government] [These words were inserted by Maharashtra 21 of 1975, Section 23(a).], as may be prescribed:[Provided that, no such sanction shall be necessary where land is to be leased by a serving member of the armed forces or where the land is to be mortgaged as provided in sub-section (4) of section 36 of the Code for raising a loan for effecting any improvement of such land.] [This proviso was substituted by Maharashtra 21 of 1975, Section 23(b).]
