Section 29(2) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)If the holding to which a [*] [The word 'lease' was deleted by Bombay 69 of 1953, Section 10 (1).] mortgage, debt or other encumbrance is transferred under sub-section (1) of less market value than the original holding from which it is transferred the [] [The word 'lessee' was deleted, by Bombay 69 of 1953, Section 10 (1).] mortgagee, creditor or other encumbrancer, as the case may be, shall, subject to the provisions of Section 30 be entitled to the payment of such compensation by the owner of the holding, as the case may require, as the Consolidation Officer may determine.
