Section 5(4) in Karnataka Village Offices Abolition Act, 1961
(4)Any transfer of land in contravention of sub--section (3) shall be null and void and the land so transferred shall, as penalty, be forfeited to and vest in the State Government free from all encumbrances and any person in possession thereof shall be summarily evicted therefrom by the Deputy Commissioner and the land shall be disposed of in accordance with the law applicable to the disposal of unoccupied unalienated lands:Provided that if the person who has transferred the land in contravention of sub--section (3) is not alive, while disposing of such land preference shall be given to the heirs of such person.Explanation.--For removal of doubts it is hereby declared that in sub--section (3), and in this sub--section transfer includes creation of a lease.
