Section 4(1) in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
(1)Any of transactions of the nature prohibited by Section 3 which took place on or after the 1st day of April, 1946, shall be void and inoperative and shall not confer or take away or be deemed to have conferred or taken away any right whatever on or from any party to the transaction :Provided that nothing contained in this sub-section shall be deemed to invalidate-(i)any such transaction in respect of private land or forest land entered into prior to the 30th day of November, 1947, in favour of any religious, charitable or educational institution or of any hospital or of any local authority or Co-operative Society registered either under the Madras Co-operative Societies Act, 1932 (Madras Act VI of 1932) or the Bihar and Orissa Co-operative Societies Act, 1935, (B. and O. Act VI of 1935) as the case may be, or of any other public body or institution;(ii)any such transaction in respect of private land or forest land entered into prior to the 30th day of November, 1947, in favour of any person in good faith and for valuable consideration.
