Section 7 in The Gujarat Execution of Decrees (Temporary Postponement) Act, 1959
7. Restrictions on transfer.
- Every transfer of immovable property or of any interest therein made in any area where this Part is in force, by an agriculturist who is a judgement-debtor of any decree referred to in sub-section (1) of section 3, during the period this Part remains in force in that area shall be void as against the holder of such decree.
