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[Cites 0, Cited by 0] [Section 73AD(1)] [Section 73AD] [Entire Act]

State of Gujarat - Subsection

Section 73AD(1)(a) in The Bombay Land Revenue Code, 1879

(a)no document relating to transfer (not being a mortgage or creation of charge falling under section 73AB) of an occupancy of a person belonging to any of the Scheduled Tribes shall be registered on or after the date of the commencement of the Bombay Land Revenue (Gujarat Second Amendment) Act, 1980 (Gujarat 37 of 1980), (hereinafter in this section referred to as "the said date") by any registering officer appointed under the Registration Act, 1908 (16 of 1908), unless the person presenting the document furnishes a declaration by the transferor in the prescribed form which shall be subject to verification in the prescribed manner, that the transfer of occupancy is made with the previous sanction of the Collector under section 73A or section 73AA.