Section 6 in The Orissa Prohibition of Alienation of Land Act, 1972
6. Time from which registered documents operate.
- Notwithstanding anything contained in Section 47 of the Indian Registration Act, 1908 (16 of 1908), document relating to alienation or partition of land or the creation of any trust of any land registered on or after the commencement of this Act shall, for the purposes of Section 5, take effect and operate only from the time of such registration.
