Section 7 in The Delhi Land Holdings (Ceiling) Act, 1960
7. Selection of excess land in cases of certain transfers.-
(1)Where any person transfers any land by sale, gift or otherwise (other than a bona fide sale under a registered deed for valuable consideration) at any time during the period referred to in sub-section (2) of section 6, the excess land in relation to such person shall be selected from out of the land held by him after such transfer and in case the entire excess land cannot be so selected, the balance, or, where no land is held by him after the transfer, the entire excess land, shall be selected out of the land held by the transferee:Provided that where such person has transferred his land to more than one person, the balance or the entire excess land, as the case may be, shall be selected out of the land held by each of the transferees in the same proportion as the area of the land transferred to him bears to the total area of the land transferred to all the transferees.(2)Where any excess land is selected out of the land transferred, the transfer of such land shall be void.
