Section 12(4) in The Gujarat Agricultural Credit (Provision of Facilities) Act, 1979
(4)A sale by a bank of land or interest therein under this section shall be subject to the provisions of any law for the time being in force imposing restrictions on purchase of land by non-agriculturists or by a person not belonging to a Scheduled Tribe or Scheduled Caste or on fragmentation of land or imposing ceiling on acquisition of land or interest therein.
