106. Consequences of transfer made by asami in contravention of this Code.
- Where transfer of interest in any holding or part made by an asami is void under Section i04, such asami shall be liable to ejectment on the suit of the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other land-holder, as the case may be, in accordance with the provisions of this Code.Devolution
