(2)[ Notwithstanding anything contained in any law for the time being in force, all voluntary transfers effected by any person (other than a family or any member thereof or by an adult unmarried person) owning or holding land in excess of the ceiling area after the 1st July, 1969, otherwise than-(i)by way of partition; or(ii)in favour of a person who was a tenant of the holding before the 27th July, 1960, and continued to be so till the date of transfer; [***](iii)[***] [Omitted by Act No. 17 of 1972.]shall be deemed to be transfers calculated to defeat the provision of this Act and shall be invalid:Provided that without prejudice to any other right of the parties to any such transfer, when any purchase price is payable under Section 56 or any compensation is payable under Section 72H or Section 88 for any land covered by the said transfer, it shall be competent for the Land Tribunal to award to the transferee, out of the purchase price or compensation amount in respect of such land, such sum as the Land Tribunal may consider just and proper.] [Inserted by Act No. 35 of 1969.]
