Section 20 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
20. Ceiling on future acquisition by transfer, etc.
(1)Notwithstanding anything to the contrary in any law, usage, contract or agreement, from and after the commencement of this Act, no person as owner, tenant or mortgagee in possession shall acquire or possess by transfer, exchange, lease, agreement or settlement any land which, with or without the lands already held by him shall in the aggregate exceed the limit fixed under Section 4 of this Act.Explanation. - Transfer does not include-(i)inheritance; and(ii)bequest or gift to an heir.(2)From and after the commencement of this Act, no document evidencing any transaction for acquisition or possession of any land by way of transfer, exchange, lease, agreement or settlement shall be registered, unless a declaration in writing and duly verified is made and filed by the transferee before the competent registering authority under the Indian Registration Act, 1908 about the total area of land held or possessed by him or any member of his family as owner or tenant:Provided in case of any transaction which does not require registration the aforesaid declaration shall be filed before the Collector or any officer authorised by him in his behalf.(3)No registering authority shall register the Indian Registration Act any document evidencing any transaction if, from the declaration made under sub-section (2) above, it appears that the transaction has been effected in contravention of the provisions of sub-section (1).
