Section 24 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
24. Certificate of transfer.
(1)The Consolidation Officer shall grant to every owner to whom a holding has been allotted in pursuance of a scheme of consolidation and to every person to whom a right is allotted under sub-section (4) of Section 21, a certificate in the prescribed form duly registered under the Indian Registration Act, 1908 (XVI of 1908), to the effect that the holding has been transferred to him in pursuance of the scheme.[The Consolidation Officer may, thereupon, cause to be prepared a new record of rights in respect of the holdings so transferred and the record of rights so prepared shall be deemed to have been prepared [* * *] [This portion was added by Bombay 61 of 1958, Section 3 (16).] under the relevant Code.](2)Notwithstanding anything contained in any law for the time being in force no stamp or registration fee shall be payable in respect of such certificate.
