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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1)(b) in The Gujarat Agricultural Lands Ceiling Act, 1960

(b)sub-divided (including sub-division by a decree or order of a Civil Court or any other competent authority) whether by partition or otherwise, without the previous sanction of the Collector. Such sanction shall not be given [(except in such circumstances and on such conditions as hereinafter mentioned, namely.- [This portion was substituted for the words 'except in such circumstances and on such conditions as may be prescribed' by Gujarat 4 of 1968, Section 3.]
(i)In the case of land allotted to a co-operative society, the membership of which is held wholly or partly by persons belonging to a Scheduled Tribe or Scheduled Caste or of land allotted to a person belonging to a Scheduled Tribe or Scheduled Caste, if the transfer of sub-division thereof is in favour of a co-operative society of the same class or of a person belonging to a Scheduled Tribe or Scheduled Caste or of a person not belonging to a Scheduled Tribe or Scheduled Caste for want of a person belonging to a Scheduled Tribe or Scheduled Caste.
(ii)In the case of land allotted to any co-operative society or person other than a co-operative society or person referred to in clause (i)