Section 7(1) in The Gujarat Agricultural Lands Ceiling Act, 1960
(1)Notwithstanding anything contained in any law for the time being in force, no land shall, after the appointed day, be-(a)transferred whether by way of sale (including sale in execution of a decree of, Civil Court or of an award or order of any other competent authority) or by way of gift, exchange, lease or otherwise, or(b)sub-divided (including sub-division by a decree or order of a Civil Court or any other competent authority) whether by [partition, family arrangement] [These words were substituted for the word 'partition' by Gujarat 2 of 1974, Section 8.] or otherwise, except with the permission in writing of the Collector.
