Section 3 in The Delhi Lands (Restrictions On Transfer) Act, 1972
3. Prohibition on transfer of lands acquired by Central Government.
- No person shall purport to transfer by sale, mortgage, gift, lease or otherwise any land or part thereof situated in the Union territory of Delhi which has been acquired by the Central Government under the Land Acquisition Act, 1984 or under any other law providing for acquisition of land for a public purpose.
