Section 154(5)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

[Cites 0, Cited by 1] [Section 154(5)] [Section 154] [Entire Act]

State of Uttar Pradesh - Subsection

Section 154(5)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(b)a Revenue Officer either on an application submitted to him or on receipt of any information from any source comes to know or has reason to believe that the land has been transferred in contravention of the provisions of Section 152-A, 154(3), 154(4)(2)(e), 154(4)(2)(f) or 154(4)(3), such Sub-Registrar, Registrar or Revenue Officer, as the case may be, shall make a reference to the Collector of the district, who shall determine whether the transfer is in contravention of the provision of this Act in the manner prescribed and the consequences of Section 167 shall follow in respect of every transfer which is void;

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State of Uttar Pradesh - Subsection

Section 154(5)(b) in The U.P. Zamindari Abolition and Land Reforms Act, 1950