Section 73A(1) in The Bombay Land Revenue Code, 1879
(1)Notwithstanding anything in the foregoing section, in any tract or village to which [the [State] Government] may, by notification published before the introduction therein of an original survey settlement under section 103, declare the provisions of this section applicable, [occupancies] [This word was substituted for the word 'the occupancy for interest of the occupant in the land' by Bombay 4 of 1913, section 31.] shall not after the date of such notification be transferable without the previous sanction of the Collector.
