(1)Notwithstanding anything contained in any other law for the time being in force, after commencement of construction of any irrigation work to irrigated any land, from any irrigation project, being a major or medium irrigation project, no owner of such land shall, for such period not exceeding ten years and from a date to be specified in this behalf, by a notification by the Chief Engineer in charge of the irrigation work, transfer the land specified in the notification by way of sale, mortagage, lease, gift, exchange or otherwise without prior permission of the Irrigation Officer.
