Section 30A in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
30A. Penalty for contravening provisions of section 5.
(1)Any person contravening the provisions of section 4 (b) shall, a conviction by a court of competent jurisdiction, be liable, to a fine not exceeding rupees one thousand.(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.
