Section 20(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(2)From and after the commencement of this Act, no document evidencing any transaction for acquisition or possession of any land by way of transfer, exchange, lease, agreement or settlement shall be registered, unless a declaration in writing and duly verified is made and filed by the transferee before the competent registering authority under the Indian Registration Act, 1908 about the total area of land held or possessed by him or any member of his family as owner or tenant:Provided in case of any transaction which does not require registration the aforesaid declaration shall be filed before the Collector or any officer authorised by him in his behalf.
