Section 7B in The Orissa Betterment Charges Act, 1955
7B. Consideration money not refundable in case of invalid transfer.
-Notwithstanding anything contained in any law for time being force, where a transfer of immovable property is found to have been made in contravention of the provisions of Section 3 and the transferee or any other person in possession of the property has been evicted therefrom under the said Section, the transferee shall not be entitled to the refund of any amount paid by him to the transfer by way of consideration for the transfer.
