Section 182(2) in The Tripura Land Revenue And Land Reforms Act, 1960
(2)No document of transfer, partition or lease of land shall be registered unless declarations in writing are made, in such form and manner as may be prescribed, by the parties thereto before the competent registering authority under the Indian Registration Act, 1908, (16 of 1908.) regarding lands held by each prior to the transaction and the land which each shall come to hold thereafter.
