Section 27 in The Maharashtra 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 sections 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,- [The clause was substituted for the original by Bombay 69 of 1953, Section 8(1).](i)under section 153 or 155 of the Bombay Land Revenue Code, 1879;](ia)[ under section 120 or section 124 of the Hyderabad Land Revenue Act, 1317 Fasli; [Clauses (ia) and (ib) were inserted by Bombay 61 of 1958, Section 3(18).](ib)under section 135 of the Madhya Pradesh Land Revenue Code, 1954;](ii)[ for execution of any award made or deemed to be made under the [Maharashtra Co-operative Societies Act, 1960] [Sub-clause (ii) was substituted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]];(iii)for execution of any award made under the Bombay Agricultural Debtors' Relief Act, 1947 or [under the Hyderabad Agricultural Debtors Relief Act, 1956 [* * *] [This portion was inserted by Bombay 61 of 1958, Section 3(18).];](iiia)[ for the recovery of a sum due under an agreement registered . under the Central Provinces and Berar Debt Conciliation Act, 1933;] [Clause (iiia) was inserted by Bombay 61 of 1958, Section 3(18).](iv)for execution of any decree passed by a Civil Court;(v)[ for partitioning or sub-dividing in any manner,] [Clause (v) was inserted by Bombay 61 of 1958, Section 3(18).]in respect of any land [for which a notice under section 15A has been given] [These words, figures and letters were substituted for the words and figures 'in respect of which a notification has been issued' under section 15-A by Maharashtra 19 of 1966, Section 9(b).] shall be commenced; and all such proceedings if commenced shall be stayed];(b)[ no person shall transfer any land in respect of which a notice under section 15A has been given, except with the previous permission in writing of the Consolidation Officer. Such permission may be given in such circumstances and subject to such conditions as may be prescribed.] [Clause (b) was substituted by Maharashtra 31 or 1964, Section 2.]
