Section 23(4) in The Orissa Land Reforms Act, 1960
(4)[ Where any transfer is declared under this section to be invalid and the transferee or any other person in possession of the property has been evicted therefrom the transferee shall not be entitled to the refund of any amount paid by him to the transferor by way of consideration for the transfer.] [Inserted vide Orissa Act No. 44 of 1976]
