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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1)(c) in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961

(c)no suit or proceeding by the transferee shall lie in any court for recovery of the consideration for any such transaction.