Section 154A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
154A. Foreign national not to acquire land.
- [(1) Notwithstanding anything to the contrary contained in this Act or any other law for the time being in force, no foreign national shall acquire any land by sale or gift without prior permission in writing from the State Government.] [[Substituted by U.P. Act No. 31 of 1985 and shall be deemed always to have been substituted:Validation. - Notwithstanding anything to the contrary contained in the Principal Act, any transfer made before the commencement of this Act, which is not in contravention of the provisions of subsection (1) of Section 154-A of the Principal Act, as substituted by this Act, shall not be deemed to be void merely because it was in contravention of that sub-section as it stood before such commencement and tire subject-matter of such transfer, if such transfer is otherwise valid, shall not be deemed ever to have vested in the State Government.]](2)No bhumidhar shall have the right to transfer any land to any person in contravention of sub-section (1).(3)Every transfer made in contravention of the provisions of this section shall be void.]
