Section 44 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
44. No instrument necessary to effect transfer.
- Notwithstanding anything contained in any law for the time being in force-(a)no instrument in writing shall be necessary in order to give effect to a transfer involved in carrying out any scheme of consolidation of holdings; and(b)no instrument, if executed, shall require registration.
