Section 118(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)No Registrar or the Sub-Registrar appointed under the Indian Registration Act, 1908 shall register any document pertaining to a transfer of land, which is in contravention to sub-section (1): [xxxxx] [The words 'and such transfer shall be void ab initio and the land involved in such transfer, if made in contravention of sub-section (1), shall together with structures, buildings or other attachments, if any, vest in the Stale Government free from all encumbrances' omitted by section 2 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 6 of 1995.]Provided that the Registrar or the Sub-Registrar may register any transfer -(i)where the lease is made in relation to a part or whole of a building; or(ii)where the mortgage is made for procuring the loans for construction or improvements over the land either from the Government or from any other financial institution constituted or established under any law for the time being in force or recognized by the State Government.
