Section 7 in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
7. Prohibition of alienation until sums due under an order under section 4 are paid. -
A proprietor, tenure-holder, raiyat or under-raiyat to whom any agricultural land has been restored by an order under subsection (1) of section 4 shall not as long as there1-remains unpaid any sum payable by such proprietor, tenure-holder, raiyat or under-raiyat, as the case may be, under the order made under that sub-section, alienate by sale, lease, gift or other form of transfer or create any charge upon such land or any portion thereof and, notwithstanding anything contained in any other law for the time being in force, any alienation or charge so made shall be void and of no effect.
