Section 45A in U.P Consolidation of Holdings Act, 1953
45A. [ Penalty for contravening provisions of Section 5. - (1) Any person contravening the provisions of Section 5(c)(i) shall, on conviction by a Court of competent jurisdiction, be liable to a fine not exceeding rupees one thousand.
(2)A transfer made in contravention of the provisions of Section 5(c)(ii) shall not be valid or recognized; anything contained in any other law for the time being in force to the contrary notwithstanding.] [Substituted by U.P. Act No. 38 of 1958.]
