Section 10 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
10. Transfer of Fragment to [Government] [These words were substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].
(1)Any owner of a fragment may transfer it to the [State Government] [These words were substituted for the words 'Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] on [payment by the State Government] [These words were substituted for the words 'payment by the Crown', by the Gujarat Adaptation of Laws Order, 1950.] of such compensation to persons possessing interest therein as the Collector may determine and thereupon the fragment shall vest absolutely in the [State Government] [These words were substituted for the words 'Crown for the purposes of the Province' by the Adaptation of Laws Order, 1950.] free from all encumbrances [[*] [This portion was added by Bombay 61, of 1958, Section 3 (9) (a).] shall be transferred to the State Government unless it is first offered to the owner of a contiguous survey number or recognised subdivision of a survey number on payment of the compensation determined by the Collector as aforesaid and such owner has refused to purchase the fragment on [*] [Deleted 'payment of such compensation' by Gujarat Act No. 14 of 2012, dated 7.12.2012.]].(2)Any such fragment may be disposed off in accordance with the provisions of Section 117-B of the Bombay Land Revenue Code, 1879 (Bombay V of 1879) [* *] [The portion beginning with the word and figures 'or Section 158' and ending with the figures and words '1317 Fasli' were omitted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
