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[Cites 0, Cited by 3] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(3) in Bombay Inferior Village Watans Abolition Act, 1958

(3)The occupancy of the land regranted under sub-section (1) shall not be transferable or partible by metes and bounds without the previous sanction of the Collector and except on payment of such amount as the State Government may by general or special order determine.