Any transfer or other disposition of any property described in the Schedule made on or after the 1st day of November, 1947, by any person other than the Manager or without his consent shall be, and shall always be deemed to have been, void and of no effect.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.