Section 35 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
35. Consequences of transfer or partition contrary to provisions of section 34.
- A transfer or partition in contravention of the provisions of section 34 shall be void.(2)A person occupying or in possession of any land by virtue of a transfer or partition which is void under the provisions of this Act, may be summarily evicted by the Collector.
