Section 27(b) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(b)[ no person shall transfer any land in respect of which a notice under section 15A has been given, except with the previous permission in writing of the Consolidation Officer. Such permission may be given in such circumstances and subject to such conditions as may be prescribed.] [Clause (b) was substituted by Maharashtra 31 or 1964, Section 2.]
