Section 70(b) in The Bombay Land Revenue Code, 1879
(b)the Court, on receipt of a certificate under the hand and seal of the Collector, to the effect that any such occupancy [] [The words 'or interest' were repealed by Bombay 4 of 1913, section 28(c).] is not transferable without his previous sanction and that such sanction has not been granted, shall remove any attachment or other process placed or on set aside any sale of, or affecting, such occupancy.[*] [The words 'or interest in the land' were repealed, by Bombay 4 of 1913, section 28(c).]
