Section 9(2) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(2)The prescribed authority after taking into consideration all the circumstances of any such transaction and of the scheduled undertaking may unless the claimant is proved to the satisfaction of the prescribed authority to be a transferee in good faith and for consideration, make an order cancelling or varying the transaction on such terms as ti may think fit to impose and the transaction shall, thereupon, cease to have effect or, as the case may be, shall have effect subject to such variation.
