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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4) in The Gujarat Agricultural Lands Ceiling Act, 1960

(4)[ No exempted land shall be transferred by way of sale, gift, exchange, mortgage, lease, assignment or otherwise, or partitioned, without the previous permission of the Collector:Provided that the Collector may grant such permission on such conditions as may be prescribed.