45. Transfer made in contravention of this Chapter to be void.
- [(1)] [Section 45 renumbered as sub-section thereof by Act 4 of 1959, section 13 (w.r.e.f. 20-7-1954)] Any transfer made by or on behalf of a Bhumidhar or Asami in contravention of the provision of this Chapter shall be void.(2)[] [Inserted by Act 4 of 1959, section 13 (w.r.e.f. 20-7-1954)] Nothing in sub- section (1) shall apply to any transfer which has been exempted by the Chief Commissioner [under the proviso to sub- section (I) of section 33.] [Substituted by Act 38 of 1965, section 8 "from the operation of clause (b) of section 33" ]
