Section 3(6) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012
(6)If the Slum dwellers to whom the dwelling space has been provided, transfers such dwelling space in contravention of the provisions of sub-section (5) above, the following consequences shall ensure,& namely :-(a)The allotment shall stand automatically cancelled on the date of such transfer;(b)Such transfer shall be null and void;(c)No ownership or occupation rights shall accrue to the transferee of such dwelling space;(d)The Authorized Officer on the directions of the City/Urban Areas Slum Redevelopment Committee shall dispossess the person who is in actual possession of such dwelling space if or when such transfer comes to its notice.
