Section 30(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)Save as otherwise provided in sub-section (2) no land allotted under Section 29 shall be-(a)transferred whether by way of sale (including sale in execution of a decree of a civil suit or of an award or order of any other competent authority) or by way of gift, mortgage, exchange, lease or otherwise, or(b)sub-divided (including sub-division by a decree or order of a Civil Court or any other competent authority) whether by partition or otherwise, without the previous sanction of the Collector. Such sanction shall not be given [(except in such circumstances and on such conditions as hereinafter mentioned, namely.- [This portion was substituted for the words 'except in such circumstances and on such conditions as may be prescribed' by Gujarat 4 of 1968, Section 3.](i)In the case of land allotted to a co-operative society, the membership of which is held wholly or partly by persons belonging to a Scheduled Tribe or Scheduled Caste or of land allotted to a person belonging to a Scheduled Tribe or Scheduled Caste, if the transfer of sub-division thereof is in favour of a co-operative society of the same class or of a person belonging to a Scheduled Tribe or Scheduled Caste or of a person not belonging to a Scheduled Tribe or Scheduled Caste for want of a person belonging to a Scheduled Tribe or Scheduled Caste.(ii)In the case of land allotted to any co-operative society or person other than a co-operative society or person referred to in clause (i)(a)the transfer or sub-division is in favour of an agriculturist who holds land less in area than the ceiling area, an agricultural labourer or a landless person,(b)the transfer or sub-division is in favour of a person not being a person referred to in clause (i), who bona fide requires the land for a non-agricultural purpose,(c)the land is required for the benefit of an industrial or commercial undertaking of an educational or charitable institution,(d)the land is required by a Co-operative farming society,(e)the land is being sold in execution of a decree of a Civil Court or for the recovery of arrears of land revenue or of any sums recoverable as arrears of land revenue, or(f)the land is being given in gift whether by way of trust or otherwise and such gift is made bona fide by the holder in favour of a member of his family.(iii)The person who obtains land by transfer or sub-division in accordance with the provisions of this sub-section shall commence the use of the land for the purpose for which he obtained land, within a period of one year from the date on which he takes possession of the land or within such further period not exceeding five years in the aggregate as the Collector for reasons to be recorded in writing may from time to time fix.(iv)If the person fails to comply with the condition specified in clause (iii), the sanction given under this sub-section shall stand cancelled and the transfer or as the case may be, the sub-division of the land in favour of the person shall for the purposes of subsection (4) be deemed to be in contravention of this sub-section ].
