Section 8B in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
8B. Restrictions on sale, etc., of land by occupants.
- No sale (including sales in execution of a decree of a Civil Court or for recovery of arrears of land revenue), gift, exchange or lease or assignment or mortgage of any land in respect of which any person has become an occupant under section 8 shall be made, except with the previous permission in writing of the Collector, who may grant such permission in such circumstances and subject to such conditions as may be prescribed.
