Section 4 in Societies Registration (Uttarakhand Amendment) Act, 2019
4. Insertion of Section 5-A.
- In principal Act after Section 5 the following section shall be inserted, namely -"5A. Restriction on transfer of property. - (l) Notwithstanding anything contained in any law, contract or other instrument, it shall not be lawful for the governing body of a society registered under this Act or any of its members to transfer, without the previous approval of the court, any immovable property belonging to any such society.(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."
