Section 57(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)[No land, or any interest therein] [Substituted for 'No land' by Gujarat 30 of 1977, dated 4th November, 1977] purchased by a tenant under Sections 41 or 46 [or 57D] [This word, figures and letter were inserted by Gujarat 24 of 1965, Section 18.] or 130 or sold to any person under Section 91 or 122 [shall be transferred or agreed by an instrument in writing to be transferred] [Substituted for 'shall be transferred' by Gujarat 30 of 1977, dated 4th November, 1977] by sale, gift, exchange, mortgage, lease or assignment or partitioned without the previous sanction of the Collector. Such sanction shall be given by the Collector in such circumstances and subject to such conditions as may be prescribed by the State Government.
