Section 167(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)The following consequences shall ensue in respect of every transfer which is void by virtue of Section 166, namely-(a)the subject-matter of transfer shall with effect from the date of transfer, be deemed to have vested in the State Government free from all encumbrances;(b)the trees, crops and wells existing on the land on the date of transfer shall, with effect from the said date, be deemed to have vested in the State Government free from all encumbrances; and(c)the transferee may remove other moveable property or the materials of any immovable property existing on such land on the date of transfer within such time as may be prescribed.
