Section 14 in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
14. [ Fragment not to be sold at Court sale or created by such sale. [This section was substituted for the original by Bombay 69 of 1953, Section 6.]
- Notwithstanding anything contained in any law for the time being in force, on fragment, in respect of which a notice has been given under sub-section (2) of Section 6, shall be sold at any sale held under the orders of any Court except to [any agriculturalist as defined in relevant tenancy law] and no land shall be sold at such sale so as to leave a fragment.]
