Section 19 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
19. Declaration to be made before the registering authority in certain cases.
(1)On and after the notified date, no document relating to any transfer of land either by sale, gift, exchange, lease, [possessory mortgage] [Substituted for the word 'mortgage' by section 3 of the. Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1965 (Tamil Nadu Act 10 of 1965) which deemed to have come into force on the 2nd May 1962.], surrender, agreement, settlement, or otherwise, shall be registered unless a declaration in writing in made in duplicate in such form as may be prescribed and filed by the transferee before the registering authority under the Indian Registration Act, 1908 [(Central Act XVI of 1908)] [Now Registration Act, 1908 (Central Act XVI of 1908).], as to the total extent of land held by him.(2)The registering authority referred to in sub-section (1) shall forward within such time and in such manner as may be prescribed, one copy of the declaration referred to in sub-section (1) to the authorised officer, within whose jurisdiction the land which is the subject-matter of the transfer or the major part thereof is situated.(3)On receipt of the copy of the declaration under sub-section (2), the authorised officer may obtain such information as may be necessary and take such action as he deems fit in accordance with the provisions of this Act, and in accordance with such rules as may be made in this behalf.
