Section 4(1) in Meghalaya transfer of Land (Regulation) Act, 1971
(1)In granting or refusing sanction under section 3 the competent authority shall take into account the following matters according to the circumstances of each case:(a)Whether the non-tribal holds any other land in Meghalaya;(b)Whether there is any other tribal willing to take the land on transfer at the market value;(c)Whether the non-tribal seeking to take the land on transfer is carrying on any business , profession or vocation in or near the area and whether for the purposes of such business, profession or vocation, it is necessary for him to reside in the area;(d)whether the proposed transfer is likely to promote the economic interests of the Scheduled Tribes in the area.(e)Whether the land proposed to be transferred is actually required as a place of public religious worship by any community or as burial or cremation ground.(f)Whether the land sought to be transferred is for the purpose of implementing a scheme to promote the interests of the tribals in the field of education or industry.
