Section 43(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)[Any transfer or partition, or any agreement of transfer, or any land or any interest therein] [These words were substituted for the words 'Any transfer or partition of land' by Gujarat 30 of 1977, section 4(4).] in contravention of sub-section (1) [or sub-section (1C)] [Inserted by Gujarat 7 of 1997, dated 6th March, 1997 (w.r.e.f. 24-12-1996).] shall be invalid.] [These sub-sections were inserted by Gujarat 16 of 1960, section 16(2).][Chapter III-AA] [Chapter III-AA was inserted by Gujarat 24 of 1965, section 10.] Special Provisions for Termination of Tenancy by Landlords who are or have been Serving Members of the Armed Forces and for Purchase of their Lands by Tenants
