Section 10(1) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(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 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 [but no such fragment shall be transferred to the State Government unless it is first offered to the owner of a contiguous survey number or recognised sub-division 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 payment of such compensation] [This portion was added by Bombay 61 of 1958, Section 3(9)(a).].
