Section 32 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
32. Transfer of lands prohibited.
- The transfer of any land or fragment contrary to the provisions of this Act shall be void; and the owner of any land, so transferred shall be liable to pay such fine, not exceeding two hundred and fifty rupees, as the Collector of the district may, subject to the general orders of the State Government, direct.
