Section 31 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
31. No instrument necessary to affect transfer.
- Notwithstanding anything contained in any law for the time being in force-(a)no instrument in writing shall be necessary in order to give effect to a transfer involved in carrying out any scheme of consolidation of holdings, and(b)no instrument, if executed, shall require registration.
