73B. [ Payment of premium for sanctioning transfer or partition of occupancy. [Section 73B shall be and shall be deemed always to have been inserted by Gujarat 35 of 1965, section 7.]
- Where any occupancy, by virtue of any conditions annexed to the tenure by or under this Act, is not transferable or partable without the previous sanction of the StateGovernment, the Collector or any other officer authorised by the State Government, such sanction shall not be given except on payment to the State Government of such sum as the State Government may by general or special order determine].
