Section 27 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
27. Stay of [certain proceedings] [These words were substituted for the words and figures 'proceedings under section 153 and 155 of Bombay V of 1879' by Bombay 69 of 1953, section 8 (2).] ban on transfer of land during continuance of consolidation proceedings.
- When a Consolidation Officer proceeds to prepare a scheme under Section 15, during the continuance of the consolidation proceedings-(a)[ no proceedings,- [This clause was substituted for the words and figures 'proceedings under Sections 153 and 155 of Bombay V of 1879', by Bombay 69 of 1953, Section 8 (2).](i)under Sections 153 or 155 of the of the Bombay Land Revenue Code, 1879 (Bombay V of 1879)];[* * * * *] [Clauses (ia) and (ib) were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](ii)[ for execution of any award made or deemed to be made under [the Gujarat Co-operative Societies Act, 1961 (Gujarat 10 of 1962)] [Clause (ii) was substituted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]];(iii)for execution of any award made under the Bombay Agricultural Debtors' Relief Act, 1947 (Bombay XXVIII of 1947); [or under the Saurashtra Agricultural Debtors' Relief Act, 1954 (Saurashtra Act. XXII of 1954)] [The words and figures 'or under the Hyderabad Agricultural Debtors Relief Act, 1956' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];[* * * * *] [Clause (iiia) was omitted, by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](iv)for execution of any decree passed by a Civil Court in respect of any land in respect of which a notification has been issued under Section 15 shall be commenced, and all such proceedings if commenced shall be stayed);(v)[ for partitioning or sub-dividing in any manner;] [Clause (v) was inserted by Bombay 61 of 1958, Section 3 (18).](b)[ no person shall transfer any land in respect of which a notice has been given under sub-section (1) of Section 15A to the land owner concerned, except with the previous permission in writing given by the Consolidation Officer in such circumstances and subject to such conditions as may be prescribed.] [Clause (b) substituted by Gujarat 25 of 1982, dated 16,h October, 1982]
