Section 9(2) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)[ The owner of any land so transferred or partitioned shall be liable to pay the fine of rupees five thousand or ten per cent. of the market value of the land, whichever is more, for the urban area as the Collector may direct; and rupees two thousand or ten per cent. of the market value of the land, whichever is more, for the remaining area. Such fine shall be recoverable as an arrears of land revenue.] [Substituted by Gujarat Act No. 14 of 2012, dated 7.12.2012.]
