Section 31 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
31. [ Restrictions on alienation and subdivision of consolidated holdings. [Substituted by Gujarat Act No. 14 of 2012, dated 7.12.2012.]
- Notwithstanding anything contained in any law for the time being in force, no holding allotted under this Act shall be transferred contrary to the provisions of section 8 of this Act.]
