Section 22 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
22. Power to transfer holdings.
- A transfer, whether by exchange or otherwise of rights, title, interest and liabilities of tenureholders in their holdings, involved, in giving effect to the final Consolidation Scheme affecting them, shall notwithstanding, anything contained in the U. P. Land Revenue Act, 1961 and the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 be valid and not tenure holder or other person shall be entitled to object or interfere with any such transfer.
