Section 11 in Meghalaya transfer of Land (Regulation) Act, 1971
11. Exemptions.
- Nothing contained in this Act shall apply to-(a)Any transfer of land as security for any loan granted by such Banking Company, Co-operative Society or other credit institution as the Government of Meghalaya may, by notification, specify in this behalf;Provided that a banking company, Co-operative Society or other credit institutions as notified above by the Government of Meghalaya shall not transfer any land to a non-tribal except with the previous sanction of the competent authority as provided in Section 3;(b)the letting out on rent of any building standing on land;(c)any transfer of land to, or in favour of, Government or District Council.(d)any transfer of land to, or in favour of,(i)any company, corporation, society (including co-operative society), autonomous body or association, wholly or substantially owned and controlled or managed by the Government and which the Government of Meghalaya may, by notification, specify in this behalf;(ii)a Municipal corporation, municipality or, town committee constituted under any law.
