Section 21 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
21. Penalty for contravention of Section 20.
- No right, title and interest shall accrue in favour of the transferee in any land in excess of the limit fixed under Section 4 of this Act by virtue of any transaction made in contravention of Section 20 above, and as a penalty for such transaction the rights and interest of the transferor in such excess land purported to be transferred by such transaction to the transferee shall be deemed to be transferred to the Government; and the transferee, his assignee or any other person in occupation of the land on his behalf or through him shall be liable to be rejected in the manner prescribed by the Collector or any other officer authorised in this behalf :Provided that nothing in this section shall affect the liability, if any, of the transferee for payment of consideration for any such transaction.
