Section 7(2) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(2)Notwithstanding anything in sub-section (1), any alienation made by way of sale, lease for a period exceeding six years, gift, exchange, usufructuary mortage or otherwise, any partition effected or trust created of a holding or any part thereof, or any such transaction effected in execution of a decree or order of a civil court or of any award or order of any other authority, on or after the 2nd May, 1972 and before the notified date, in contravention of the provisions of [the Andhra Pradesh Agricultural Lands (Prohibition of Alienation) Act, 1972 (13 of 1972)] [Repealed under section 30 (2) of this Act. Act 13 of 1972.] shall be null and void.
