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State of Uttar Pradesh - Section
Section 51 in U.P Consolidation of Holdings Act, 1953
51. Instrument not necessary to effect transfer.
- Notwithstanding anything contained in any other law for the time being in force, no instrument in writing shall be necessary for effecting a transfer of holdings involved in giving effect to a final Consolidation Scheme nor shall any such instrument, if executed, require registration.| Substituted by U.P. Act No. 8 of 1963.Prior to substitution, it stood as under:-51. No instrument necessary to effect transfer.- Notwithstanding anything contained in any law for the time being in force(a) no instrument in writing shall be necessary in order to give effect to a transfer involved in carrying out any scheme of consolidation of holding, and(b) no instrument, if executed, shall require registration. |