Section 5(2) in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972
(2)No member of a family, the holdings of all the members of which in the aggregate as on the date of commencement of this Act, or at any time thereafter exceed the specified limit, shall alienate his holding or any part thereof by way of sale, lease for a period exceeding six years, gift, exchange, usufructuary mortgage or otherwise or effect a partition or create trust of such holding or any part thereof: and any alienation made or partition effected or trust created in contravention of this section shall be null and void.
