Section 7 in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
7. Transfer and lease of fragments.
(1)No person shall transfer any fragment in respect of which a notice has been given under sub-section (2) of section (6) [except to the owner of] [These words were substituted for the words 'unless thereby the fragment becomes merged in' by Bombay 69 of 1953, Section 3(1).] a contiguous survey number or recognised sub-division of a survey number:[Provided that the holder of such fragment may mortgage or transfer it to the State Government or a land mortgage bank or any other co-operative society as security for any loan advanced to him by the State Government or such bank or society, as the case may be.] [This proviso was added by Bombay 69 of 1953, Section 3(2).](2)Notwithstanding anything contained in [any law for the time being in force or in any instrument or agreement] [These words were substituted for the words and figures 'the Bombay Tenancy Act, 1939' by Bombay 61 of 1958, Section 3(6).], no such fragment shall be leased to any person other than a person cultivating any land which is contiguous to the fragment.
