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State of Uttar Pradesh - Section
Section 32 in U.P Consolidation of Holdings Act, 1953
32. Power to transfer holdings.
- A transfer, whether by exchange or otherwise, of rights, title, interest and liabilities of tenure-holders in their holdings, involved in giving effect to the final Consolidation Scheme affecting them shall, notwithstanding anything contained in the Uttar Pradesh Land Revenue Act, 1901, and the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, be valid, and no tenure-holder or other person shall be entitled to object to or interfere with any such transfer.[Substituted by U.P. Act No. 8 of 1963.]| Substituted by U.P. Act No. 8 of 1963.Prior to substitution, it stood as under:-32. Right to transfer holding.- Notwithstanding anything contained in the U.P. Land Revenue Act, 1901 and the U.P. Zamindari Abolition and Land Reforms Act, 1950, the rights, title and interest of tenure-holders in their holdings and any encumbrances therein shall for the purpose of giving effect to any scheme of consolidation affecting them, be transferable by exchange or otherwise and a tenure-holder or any other person shall not be entitled to object or interfere with any transfer made for the said purpose. |