Section 8(3) in Meghalaya transfer of Land (Regulation) Act, 1971
(3)The competent authority, upon such land being vacated, may restore the land to the original transferer or his or his successor-in-interest on refund of the actual consideration to the transferee of any person claiming through him.Provided that in case the original transferer or his successor-in-interest refuses or fails to refund the actual consideration to the transferee or any person claiming through him, the land shall be disposed of in a prescribed manner by the competent authority for the purpose aforesaid.
