(8)After receiving the report submitted under sub-rule (3) and the objection, if any, if the Collector is satisfied that-(a)the conditions of clause (a) or clause (b) of subsection (1) of section 98 are fulfilled; or(b)the tenure holder or any member of his family is suffering from any fatal disease regarding which the certificate has been issued by any physician or surgeon specialist in the disease concerned and the permission for transfer is necessary to meet out the expenses for the treatment of such disease; or(c)the applicant is seeking permission under section 98(1) of the Code for the proposed transfer to purchase any other land from the consideration of such proposed transfer and the facts in this regard in the application are supported with certified copy of a registered agreement to sell in favour of the applicant; or(d)the area of land held by the applicant on the date of application does not, after such transfer, reduce to less than 1.26 hectares, and(e)if the permission is being sought for transfer by sale the consideration for the transfer of the land is not below the amount calculated as per the circle rate fixed by the Collector;he may grant the permission by recording the reasons.Explanation. - For the removal of doubt it is a hereby clarified that if the condition enumerated in clause (d) of this sub-rule is not fulfilled but any condition enumerated in clauses (a) to (c) of this rule is fulfilled the permission under section 98(1) of the Code may be granted by Collector.
