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

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

State of Tamilnadu - Subsection

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

(b)the transferee shall be liable for 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,

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State of Tamilnadu - Subsection

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