Section 7A(1) in Karnataka Village Offices Abolition Act, 1961
(1)No person shall transfer or acquire by transfer for a period of fifteen years from the date of re-grant made on or after the date of commencement of the Karnataka Village Offices Abolition (Amendment) Act, 2003 any land disposed or regranted under sub-section (4) of section 5 or sub--section (3) of section 7 and any transfer of such land in contravention thereof shall be null and void. The land so transferred shall vest in the State Government free from all encumbrances. The provisions of sub-section (5) of section 5 shall mutatis mutandis apply to transfer of such land.
