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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual

(1)Transfer of interest [Section 153, U.P.Z.A. & L.R. Act].- Where any sirdar or Asami transfers his interest, such transfer shall be void under Section 166, U.P.Z.A. & L.R. Act.Notes - (1) The above para belonging to Section 153, U.P.Z.A. & L.R. Act have been substituted by U.P. Act No. 8 of1977, w.e.f. 28-1-1970 which is reproduced hereunder:"153. Interest on an asami not transferable. - Except as expressly permitted by this Act, the interest of an asami shall not be transferable."