Section 6 in The Saurashtra Estate Acquisition Act, 1952
6. Restrictions on certain transactions.
- No sale, mortgage or transfer of any kind whatsoever of village site land, cultivable waste land, bid land or uncultivable waste land effected by a Girasdar or the Barkhalidar after the 17th April, 1951, shall be effective so as to confer any rights or remedies on the parties to such transfer or any person claiming under them unless it is confirmed by an officer authorised in this behalf by the Government.
