Section 7 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
7. Transfer; and lease of fragments.
- [(1) Any fragment in respect of which a notice has been given under sub-section (2) of section 6 may be transferred to any agriculturalist as defined in relevant tenancy law:Provided that if such fragment is transferred to the owner of a contiguous survey number or recognised sub-division of a survey number, then such fragment shall be consolidated:] [Substituted by Gujarat Act No. 14 of 2012, dated 7.12.2012.][[Provided further] [This proviso was added by Bombay 69 of 1953, Section 3 (2).], the holder of such fragment may mortgage or transfer it to the State Government or a land mortgage bank or any other co-operative society as security for any loan advanced to him by the State Government or such bank or society as the case may be.](2)Notwithstanding anything contained in [any law for the time being in force or in any instrument or agreement] [These words were substituted for the words and figures 'the Bombay Tenancy Act, 1939', by Bombay 61 of 1958, Section 3 (6).], no such fragment shall be leased to any person other than a person cultivating any land which is contiguous to the fragment.
