Section 17(2) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(2)For the purposes of determining whether any transaction of the nature referred to in sub-section (1) in relation to a land situated in this State, took place on or after the notified date, the date on which the document relating to such transaction was registered shall, notwithstanding anything in section 47 of the Registration Act, 1908, (Central Act 16 of 1908) be deemed to be the date on which the transaction took place, whether such document was registered within or outside the State.
