Section 30 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
30. Transfer of property during consolidation proceedings.
- After a notification under sub-section (1) of section 14 has issued and during the pendency of the consolidation proceedings no landowner or tenant having a right of occupancy upon whom the scheme will be binding shall have power without the sanction of the Consolidation Officer to transfer or otherwise deal with any portion of his original holding or other tenancy so as to affect the rights of any other landowner or tenant having a right of occupancy therein under the scheme of consolidation.
