Section 154(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)[ For every transfer of land in excess of the limit prescribed under subsection (1) prior approval of the State Government shall be necessary :Provided that where the prior approval of the State Government is not obtained under this sub-section, the State Government may on an application give its approval afterward in such manner and on payment in such manner of an amount, as fine, equal to twenty five per cent of the cost of the land as may be prescribed. The cost of the land shall be such as determined by the Collector for stamp duty.] [Inserted by U.P. Act No. 13 of 2005 (w.e.f. 29.03.2005).][Provided further that where the State Government is satisfied that any transfer has been made in public interest, it may exempt any such transferee from the payment of fine under this sub-section] [Inserted by U.P. Act No. 36 of 2006.][Uttarakhand] [The word 'Uttaranchal' Substituted by Section 3 of Act No. 52 of 2006 (w.e.f. 01.01.2007).] Amendment
