(4)Notwithstanding anything contained in any other provisions of this Code, if any person transfers land by sale after becoming Bhumidhar with transferable rights [under sub-section (2) or sub-section (3)], [Substituted 'under sub-section (1) or sub-section (2) or sub-section (3)' by U.P. Act No. 4 of 2016, dated 11.3.2016.] he shall not be eligible for lease of any land vested in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or the State Government or the surplus land defined in the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960.
