Section 17(1) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
(1)No right, title or interest shall accrue in favour of a transferee in any land in excess of his ceiling area by virtue of any transaction made in contravention of the provisions of Section 16 and as a penalty for such transaction the right, title and interest of the transferee in such excess land purported to be transferred by such transaction to him shall, on a declaration made by the Collector in this behalf for reasons to be recorded, become void with effect from the date of such declaration:Provided that-(a)no such declaration shall be made unless the parties concerned are given a reasonable opportunity of being heard and adducing evidence;(b)nothing in this Section shall affect the liability, if any, of the transferee for payment of the consideration for such transaction; and(c)no suit or proceeding by the transferee shall lie in any court for recovery of the consideration for any such transaction.
