Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act] State of Tamilnadu - Subsection Section 20(1)(c) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (c)no suit or other proceeding by the transferee shall lie in any court for the refund of the consideration for any such transaction.