Section 152 — Restrictions on transfer, etc.

(1) No portion of a holding shall be transferred by way of sale, exchange, gift, bequest or mortgage with possession, so as to create a fragment: Provided that the provisions of this sub-section shall not apply to a gift made in favour of the Bhoodan movement initiated by Acharya Vinoba Bhave. (2) No portion of a holding shall be transferred by way of lease, where as a result of such lease,-- (i) the lessor shall be left with less than two and a half acres, or (ii) the total area held by the lessee exceeds the limit of a family holding. (3) No fragment shall be transferred to a person who does not have some land under personal cultivation, or to a person who holds, or by reason of such transfer shall hold, land in excess of the limit of a family holding.

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