Section 80 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
80. Certain transfers not to be recognised.
- Notwithstanding anything contained in any law for the time being in force, any transfer, whether by way of sale or gift, made by a person in favour of his wife or a male lineal descendant or the wife of such descendant, and vice versa on or after the 27th September, 1946, shall not, for the purposes of assessment of a rehabilitation grant be recognised and the amount of rehabilitation grant, shall be assessed as if no such transaction had been made.
