Section 42(1) in The Delhi Lands Reforms Act, 1954
(1)Where a transfer of any holding or part thereof has been made in contravention of the provisions of [this chapter by a Bhumidhar or Asami] [Substituted by Act 38 of 1965, section 7 for "section 33"], [the transferee and every person who may have obtained possession of such holding or part] [Substituted by Act 38 of 1965, section 7 for the transfree ] shall, notwithstanding anything in any law, be liable possession of such holding or part shall, notwithstanding anything in any law, be liable to ejectment from such holding or part on the suit of the [Gaon Sabha, or the landholder as the may be] [Substituted by Act 38 of 1965, section 7 for Gaon Sabha (w.e.f. 30-11-1965)] , which shall thereupon become vacant land; but nothing in this section shall prejudice the right of the transferor to realize the whole or portion of the price remaining unpaid, or the right of any other person other than the transferee to proceed against such holding or land in enforcement of any claim thereto.
