Section 7 in The Gujarat Agricultural Lands Ceiling Act, 1960
7. Restrictions on transfer of sub-divisions of land and consequence of transfer or sub-division made in contravention thereof.
(1)Notwithstanding anything contained in any law for the time being in force, no land shall, after the appointed day, be-(a)transferred whether by way of sale (including sale in execution of a decree of, Civil Court or of an award or order of any other competent authority) or by way of gift, exchange, lease or otherwise, or(b)sub-divided (including sub-division by a decree or order of a Civil Court or any other competent authority) whether by [partition, family arrangement] [These words were substituted for the word 'partition' by Gujarat 2 of 1974, Section 8.] or otherwise, except with the permission in writing of the Collector.(2)The Collector may refuse to give such permission if in his opinion the transfer of sub-division of land is likely to defeat the object of this Act.(3)In computing under the provisions of this Act, the area of surplus land, if any, held by a person, the transfer or sub-division of land made by or on behalf of, such person in contravention of sub-section (1) shall be ignored.(4)Nothing in the foregoing provisions of this section shall apply to a person who hold land not exceeding the ceiling area.
