(1)Notwithstanding anything contained in any other law or in section 80, no land resumed from a tenant shall within fifteen years from such resumption be transferred by sale, gift, exchange or otherwise:Provided that such land may be sold to the tenant who on resumption had been evicted from that land, at a value to be determined by the Tahsildar.Provided further that such land may be sold by the father, the mother, the spouse, the child or the grand child of a soldier who has died while in service and who was dependent upon such soldier at the time of his death.
