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[Cites 0, Cited by 0] [Section 20A(1)] [Section 20A] [Entire Act]

State of Tamilnadu - Subsection

Section 20A(1)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(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,