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[Cites 0, Cited by 0] [Section 30A] [Entire Act]

State of Uttarakhand - Subsection

Section 30A(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(2)A transfer made in contravention of the provisions of section 4 (b) shall not be valid or recognized, anything contained in any other Jaw for the time being to in force to, the contrary notwithstanding.