Section 7 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
7. Transfer and lease of fragments.
(1)No person shall transfer any fragment in respect of which a notice has been given under sub-section (2) of section 6 unless thereby the fragment becomes merged in a contiguous survey number or recognised sub-division of a survey number.(2)Notwithstanding anything contained in the Punjab Tenancy Act, 1887 (XVI of 1887), no such fragment shall be leased to any person other than a person cultivating any land which is contiguous to the fragment.
