Section 9 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
9. Penalty for transfer or partition contrary to Provisions of the Act.
(1)The transfer or partition of any land contrary to the provisions of this Act shall be void.(2)[ The owner of any land so transferred or partitioned shall be liable to pay the fine of rupees five thousand or ten per cent. of the market value of the land, whichever is more, for the urban area as the Collector may direct; and rupees two thousand or ten per cent. of the market value of the land, whichever is more, for the remaining area. Such fine shall be recoverable as an arrears of land revenue.] [Substituted by Gujarat Act No. 14 of 2012, dated 7.12.2012.](3)[ Any person unauthorised occupying or wrongfully in possession of, any land, the transfer or partition of which, either by the act of parties or by the operation of law, is void under the provisions of this Act, may be summarily evicted by the Collector] [This sub-section was added, by Bombay 69 of 1953, Section 5 (2).].
