Section 19 in Punjab Colonisation of Government Lands (Punjab) Act, 1912
19. Transfer of rights to be void.
- Except as provided in section 17, none of the rights or interests vested in tenant by or under the Government Tenants (Punjab) Act, 1893 (III of 1893), or this Act, shall without the consent in writing of the Commissioner, or of such officer as he may by written order empower in this behalf, be transferred or charged by any sale, exchange, gift, will, mortgage or other private contract, other than a sublease for not more than one year in the case of a tenant who has not acquired a right of occupancy and seven years in the case of a tenant who has acquired a right of occupancy. Any such transfer or charge made without such consent in writing shall be void, and if (after the commencement of this Act) the transferee has obtained possession, he shall be ejected under the orders of the Collector:Provided that right of sub-letting conferred by this section shall not release any tenant from a condition requiring him to reside in the estate in which his tenancy is situated.
