Section 115 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
115. Bar of transfer of ownership rights.
- No land in respect of which proprietary rights have been acquired under this Chapter shall be transferred by sale, mortgage, gift or otherwise during a period of ten years by a person from the date he acquires proprietary rights:[Provided that nothing contained in sub-section (1) shall apply to the transfer of land made for a productive purpose with the prior permission of the State Government in a prescribed manner:] [The proviso inserted by section 3 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 6 of 1988.]Provided further that nothing in this sub-section shall apply to the land mortgaged with the Co-operative Societies established under the Himachal Pradesh Co-operative Societies Act, 1968 (3 of 1969), or with a [Bank] [Substituted for the words 'Land mortgaged Bank or with new banks constituted under the Banking Companies (Acquisition And Transfer of Undertakings) Act, 1970 by section 20 of the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.].(2)Any transfer of land made in contravention of sub-section (1) shall be void and no registering authority shall register any document evidencing such transfer under the Indian Registration Act, 1908.Appeal And Revision
