Section 6 in Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978
6. Prohibition of registration of transfer of granted lands
Notwithstanding anything in the Registration Act, 1908 on or after the commencement of this Act, no registering officer shall accept for registration any document relating to the transfer of, or to the creation of any interest in, any granted land included in a list of granted lands furnished to the registrating officer except where such transfer is in accordance with this Act or the terms of the grant of such land or the law providing for such grant.
