Section 20 in Assam Land Grabbing (Prohibition) Act, 2010
20. Prohibition of Alienation of Grabbed Land.
- Any transaction relating to-an alienation of a grabbed land or any part thereof by way of sale, lease, gift, exchange, settlement, surrender, usufructuary mortgage or otherwise, or any partition effected or a trust created in respect of such land which has taken place whether before or after the commencement of this Act shall, except ordered by the Special Court or Special Tribunal, be null and void,
