Section 38 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
38. Transfer of rights of land owners in holdings and of tenants in tenancies.
- Notwithstanding anything contained in the Himachal Pradesh Land Revenue Act, 1954 (6 of 1954) (15 of 1954), Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 the Punjab Land Revenue Act, 1877 (17 of 1887), the Punjab Tenancy Act, 1887 (16 of 1887) or any other enactment that may, for the time being, or being force in any part of the State of Himachal Pradesh, the rights and liabilities of land-owners in their holdings and of tenants in their tenancies shall for the purpose of giving effect to any scheme of consolidation affecting them, be transferable by exchange or otherwise and neither the landlord nor the tenant nor any other person shall be entitled to object to or interfere with any transfer made for the said purpose.
