(5)Any transfer of land made in contravention of the provisions of this section shall be void and shall not be enforceable in any court.Explanation. - The expression 'non-tribal' shall include Ministry, Unit, Body, Department, Undertaking, Corporation, Company, Society, Authority and the like under the Central Government or any State Government, any registered firm or society or association or company formed by the tribals, and any other corporate body even if comprised fully of the tribals and religious institution.
