Section 4(2) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(2)notwithstanding anything contained in any law for the time being in force, no land owner, except with the permission in writing of the Consolidation Officer previously obtained, shall, after publication of the notification under [sub-section (1)] [Substituted by the Orissa Consolidation of Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979, (Orissa Act 31 of 1979) s. 3(a)(i) w.e.f. 23rd May 1979.] of section 13, transfer by way of sale, gift, mortgage or exchange any agricultural land, other than the categories of land mentioned in the explanation to clause (f) of section 2; [and no document purporting to effect any such transfer shall be registered by a registering offer appointed under the Registration Act, 1908 (16 of 1908) unless he document is accompanied by a certified copy of the aforesaid written permission;] [Added by the Orissa Consolidation or Holdings and Prevention of Fragmentation of Land (Amendment) Act, 1979 (Orissa Act 31 of 1979), s. 3(a)(ii), w.e.f 22nd October 1979.]
