105. Consequences of transfer by Bhumidhar in contravention of the Code.
(1)Where transfer of interest in any holding or part made by a bhumidhar is void under Section 104, the following consequences shall, with effect from the date of such transfer, ensue, namely :-(a)the subject-matter of such transfer shall vest in the State Government free from all encumbrances;(b)the tree, crops, wells and other improvements, existing on such holding or part shall vest in the State Government free from all encumbrances;(c)the interests of the transferor and the transferee in the properties specified in clauses (a) and (b) shall stand extinguished;(d)the extinction of interest of the transferor under clause (c) shall operate to extinguish the interest of any asami holding under him.(e)[ the provisions of this section shall not apply to any lease made under Section 94.] [Inserted by U.P. Act No. 7 of 2019, dated 2.8.2019.](2)Where any land or other property has vested in the State Government under sub-section (1) it shall be lawful for the Collector to take over possession of such land and other property, and to direct that any person occupying such land or property be evicted there from, and for that purpose, the Collector may use or cause to be used such force as may be necessary and the provisions of Section 59 mutatis mutandis shall apply to such property.
