Section 57(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)[Any transfer or partition, or any agreement of transfer, of any land or interest therein] [Substituted for 'Any transfer or partition of land' by Gujarat 30 of 1977, dated 4th November, 1977] in contravention of sub-section (1) shall be invalid:Provided that nothing in this section shall apply to the lands purchased by an occupancy tenant.[Chapter IIIA] [Chapter IIIA was inserted, by Gujarat 24 of 1965, Section 19.] Special Provisions for Termination of Tenancy by Landlords who are or have been serving members or the Armed Forces; and for Purchase of Their Lands by Tenants
