(1)Every transfer of the holding of a raiyat or a portion or share thereof by way of sale, exchange or gift shall be made by a registered instrument except in the case mentioned in Sub-section (4).(2)The Registration Officer shall not accept for registration any such instrument unless the rent of such holding or a portion or share thereof is stated separately in the instrument and unless it is accompanied by a notice signed by the transferrer and the transferee giving particulars of the transfer.(3)In the case of a transfer of a holding or a portion or share thereof by request, the Court shall, before granting probate or letters of administration, require the applicant to file a notice giving particulars of the transfer.(4)When the holding of a raiyat or portion or share thereof is sold in execution of a decree or order of a Court or in pursuance of an award given under the Orissa Co-operative Societies Act, 1951 (11 of 1952) or under any law, for the time being in force for recovery or arrears of land revenue or any other public demand, the Court or the officer holding the sale shall, before confirming the sale, require the purchase to file a notice giving the particulars of such sale.(5)The notice under any of the preceding sub-sections shall be in the prescribed from accompanied by the prescribed fee and shall be transferred to the Revenue Officer who shall cause it to be served in the prescribed manner on the landlords named in the notice. He shall also cause a copy of the notice to be transmitted to the authority competent to maintain the record-of-rights.
