Section 6 in The Assam Alienation of Land (Regulation) Act, 1980
6. Consequences of alienation in contravention of Section 4.
(1)Any alienation of any land made in contravention of the provisions of Section 4 shall be void and of no effect and the land alienated shall vest in the State Government from the date of alienation free from all encumbrances.(2)The Collector may, after giving the parties an opportunity of being heard, by order-(a)direct any person, in whose possession or control any land or part of land vested in the State Government under sub-section (1) may be, to deliver possession thereof to the State Government;(b)impose on the transferor a penalty which may amount to double the consideration for which such land was alienated;(c)if, in the opinion of the Collector, there are circumstances justifying a refund of the consideration, if any, paid by the transferee in respect of such land, allow the transferee such refund.(3)The penalty imposed under Clause (b) of sub-section (2) shall be recoverable as an arrear of land revenue.
