Section 7 in Meghalaya transfer of Land (Regulation) Act, 1971
7. Registrations of transfer made before commencement of the Act.
- Every transfer of land made after the commencement of the Constitution and before the commencement of this Act by a tribal to a non-tribal or by a non-tribal to another non-tribal shall, within a period of two years from the commencement of this Act, be registered by the transferee or any person claiming title through him before such authority as the Government of Meghalaya may specify in this behalf:Provided that the Government of Meghalaya may direct the authority to register any such transfer beyond the period of two years.
