Section 30 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
30. Certain transfers to be null and void.
- Where, after the issue of a notice under Section 13, any property referred to in the said notice is transferred by any mode whatsoever, such transfer shall, for the purposes of the proceedings under this Act, be ignored and if such property is subsequently confiscated by the State Government under Section 16 then, the transfer of such property shall be deemed to be null and void.
