Section 19 in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
19. Declaration to be furnished before registering officer.
(1)Notwithstanding anything in the Registration Act, 1908, (Central Act 16 of 1908). every person presenting before a registering officer appointed under the said Act, for registration on or after the notified date, any document relating to alienation of any land or creation of a trust in respect of any land shall, at the time of such presentation, furnish a declaration in duplicate by the transfer or making the alienation, or creating the trust, to the effect that the holding of the transferor does not exceed the ceiling area, and in a case where such transferor is a member of a family unit, that the holdings of all the members of such family unit in the aggregate do not exceed the ceiling area.(2)The declaration mentioned in sub-section (1) shall be in such form and contain such particulars as may be prescribed.(3)On or after the notified date, no registering officer shall accept for registration any document relating to the alienation, or the creation of any trust, of any land, if the document is not accompanied by the declaration mentioned in sub-section (1).(4)The registering officer shall, as soon as may be after the date of registration of the document, forward one copy of the declaration referred to in this section to the Revenue Divisional Officer within whose jurisdiction the holding which is the subject matter of the document or a major part thereof, is situate and on receipt of such copy, the Revenue Divisional Officer may obtain such information as may be necessary for verifying as to the correctness of the statements contained in the declaration.(5)Every village officer and every officer of the Revenue, Registration and Survey and Settlement Departments of the Government, shall report to the Revenue Divisional Officer any information which they may receive of transactions in respect of any land made in contravention of any of the provisions of this Act and on receipt of such information the Revenue Divisional Officer may verify the correctness of the same.(6)Where it appears to the Tribunal or the Revenue Divisional Officer, as the case may be, as a result of verification under sub-section (4) or sub-section (5) or in any other manner that a transaction has taken place in contravention of the provisions of this Act it or he shall, after giving an opportunity of making representation to the parties likely to be affected and holding such enquiry as it or he may consider necessary, by order, determine whether or not the transaction is in contravention of the provisions of this Act; and where any transaction is so determined to be in contravention of the said provisions, it shall be null and void.
