(1)Notwithstanding anything contained in any other law for the time being in force, no registering officer appointed under the Registration Act, 1908 (16 of 1908), shall register any document which purports to transfer any immovable property belonging to any person unless a statement in duplicate in respect of such transfer, in the prescribed form and verified in the prescribed manner and setting forth such particulars as may be prescribed, is furnished to him alongwith the instrument of transfer:[Provided that the provisions of this sub-section shall not apply in relation to any document which purports to transfer any immovable property for an apparent consideration not exceeding ] [Inserted by Act 66 of 1973, Section 2 (w.e.f. 1.1.1974).][fifty thousand rupees] [ Substituted by Act 21 of 1984, Section 27, for " ten thousand rupees" (w.e.f. 1.6.1984).].[Explanation. - For the purposes of this proviso, "apparent consideration" shall have the meaning assigned to it in clause (a) of section 269-A subject to the modifications that for the expressions "immovable property transferred" and "instrument of transfer" occurring in that clause, the expressions "immovable property purported to be transferred" and "document purporting to transfer such immovable property" shall, respectively, be substituted.] [Inserted by Act 66 of 1973, Section 2 (w.e.f. 1.1.1974).]
