Section 27 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
27. Transfer of rights of landowners in holdings and of tenants in tenancies.
- Notwithstanding anything contained in the Punjab Land Revenue Act, 1887 (XVII of 1887), and the Punjab Tenancy Act, 1887 (XVI of 1887), the rights and liabilities of landowners in their holdings and of tenants in their tenancies shall, for the purpose of giving effect to any scheme of consolidation affecting them, be transferable by exchange or otherwise and neither the landlord nor tenant nor any other person shall be entitled to object to or interfere with any transfer made for the said purpose.
