(3)After hearing the parties and making such inquiries as may be considered necessary, if the Sub- Divisional Officer is satisfied that the transfer in question is void under section 104, he shall declare that-(a)the subject matter of such transfer shall vest in the State Government;(b)the trees, crops, well and other improvements existing on the holding or part shall vest in the State Government free from all encumbrances; and(c)the interests of the transferor as well as of the transferee stood extinguished, from the date of such transfer.
