Section 20A in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
20A. [ Penalty for future acquisition in contravention of certain provision. [Inserted by section 3(7) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1972(Tamil Nadu Act 37 of 1972).]
(1)Any acquisition of any land made in contravention of the provisions of sub-section (2) of section 2, of sub-clause (ii) of clause (c) of sub-section (1), sub-clause (ii) of clause (d) of sub-section (1), clause (b) of sub-section (3-B); and of subsection (3-C) of section 5, shall be null and void and any land which is so acquired shall, as a penalty for such contravention, be deemed to have been transferred to the Government with effect from the date of such acquisition on a declaration made by the authorised officer within whose jurisdiction such land or the major part thereof is situated. The authorised officer shall record in writing the reasons for such declaration: Provided that-(a)no such declaration shall be made unless the transferor and the transferee have been given a reasonable opportunity of being heard and of adducing evidence, if any,(b)the transferee shall be liable for the payment of the consideration for, and to discharge other liabilities under such transaction and the transferor shall have no claim for such consideration against the Government, otherwise than in respect of such land,(c)no suit or other proceeding by the transferee shall lie in any Court for the refund of the consideration for any such transaction.(2)The Government may make rules providing for the manner in which any right, title or interest transferred to the Government under sub-section (1) shall be disposed of.]
