Section 7(1) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(1)Where on or after the 24th January, 1971 but before the notified date, any person has transferred whether by way of sale, gift, usufructuary mortgage, exchange, settlement, surrender or in any other manner whatsoever, any land held by him or created a trust of any land held by him, then the burden of proving that such transfer or creation of trust has not been effected in anticipation of, and with a view to avoiding or defeating the objects of any law relating to a reduction in the ceiling on agricultural holdings, shall be on such person, and where he has not so,proved, such transfer or creation of trust, shall be disregarded for the purpose of the computation of the ceiling area of such person.
