Section 19(1) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(1)Notwithstanding anything in the Registration Act, 1908 every person presenting before a registering officer appointed under the said Act, for registration on or after the notified date, any document relating to alienation of any land or creation of a trust in respect of any land shall, at the time of such presentation, furnish a declaration, in duplicate by the transferor making the alienation, or creating the trust, to the effect that the holding of the transferor does not exceed the ceiling area, and in a case where such transferor is a member of a family unit, that the holdings of all the members of such family unit in the aggregate do not exceed the ceiling area.
