(1)Where transfer of interest in any holding or part made by a bhumidhar is void under Section 104, the following consequences shall, with effect from the date of such transfer, ensue, namely :-(a)the subject-matter of such transfer shall vest in the State Government free from all encumbrances;(b)the tree, crops, wells and other improvements, existing on such holding or part shall vest in the State Government free from all encumbrances;(c)the interests of the transferor and the transferee in the properties specified in clauses (a) and (b) shall stand extinguished;(d)the extinction of interest of the transferor under clause (c) shall operate to extinguish the interest of any asami holding under him.(e)[ the provisions of this section shall not apply to any lease made under Section 94.] [Inserted by U.P. Act No. 7 of 2019, dated 2.8.2019.]
