(1)If a Settlement holder or Periodic Patta holder or Pass holder who is a domicile of the State wants to transfer his land partly or wholly to another, he shall apply using the form as may be prescribed by the Government from time to time and a new certificate or Periodic Patta or Pass will be issued with prior permission of the competent authority. Rates of new recording fees, etc as may be fixed by the Government from time to time shall be paid by the transferee or transferor as the case may be.(2)No land within the area to which this Act extends, shall be transferred by a tribal to a non-tribal or by a non-tribal to another non-tribal or even by any tribal domicile of the State as described in sub-section (16) and sub-section (45) of section 2 of this Act to a non-domicile tribal except with the previous sanction of the Government;Provided that the Government, if satisfied, may, from time to time by notification, prohibit any transfer of land within such area or areas as may be specified in the notification and thereupon the competent authority shall not sanction any such transfer of land under the provision of this Act, within such area or areas.(3)Every notification issued under the proviso to sub-section (2) of this section shall have effect only on the date of its first publication in the official gazette of Mizoram;(4)No officer required under any law for the time being in force relating to registration of documents or to the recording of any right in or over land shall register any documents or record any right relating to any transfer of land which is contrary to sub-section (1) and (2) of this section.(5)Any transfer of land made in contravention of the provisions of this section shall be void and shall not be enforceable in any court.Explanation. - The expression 'non-tribal' shall include Ministry, Unit, Body, Department, Undertaking, Corporation, Company, Society, Authority and the like under the Central Government or any State Government, any registered firm or society or association or company formed by the tribals, and any other corporate body even if comprised fully of the tribals and religious institution.
