Section 4(1) in The Himachal Pradesh Abolition of Land Revenue On Un-Economic Holdings Act, 1978
(1)All transfers of land made after the 4th day of July, 1977, except the transfer of land made to the Union Government or to the State Government or a bonafide transfer by a land holder or any transfer of land by operation of law, to defeat the purpose of the Act; shall not affect the liability of the land holder to pay the land revenue to the State.
