Section 4(2) in Societies Registration (Uttarakhand Amendment) Act, 2019
(2)Every transfer made in contravention of sub-section (1) shall be void.Explanation I. - For the purposes of this section the word 'court' shall have the meaning assigned to it in Section 13.Explanation II. - For the purposes of this section the word 'transfer' means -(d)a mortgage, charge, sale, gift or exchange.(e)lease for term exceeding five years; or(f)irrevocable licence."
