Section 79A(b) in The Bombay Land Revenue Code, 1879
(b)[which] [This word was substituted for the words 'of which the occupancy right' by Bombay 4 of 1913, section 36.] is not transferable without previous sanction under [section 73A or section 73AA or section 73AB] [These words, figures arid letters were substituted for the word, figures and letter 'section 73-A' by Gujarat 37 of 1980, section 3 (i).] by virtue of any condition lawfully ,[annexed to the tenure] [These words were substituted for the words 'annexed to the occupancy' by Bombay 4 of 1913 section 36.] under the provisions of section 62, 67 or 68, may be summarily evicted by the Collector]:
