Section 19(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)On and after the notified date, no document relating to any transfer of land either by sale, gift, exchange, lease, [possessory mortgage] [Substituted for the word 'mortgage' by section 3 of the. Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1965 (Tamil Nadu Act 10 of 1965) which deemed to have come into force on the 2nd May 1962.], surrender, agreement, settlement, or otherwise, shall be registered unless a declaration in writing in made in duplicate in such form as may be prescribed and filed by the transferee before the registering authority under the Indian Registration Act, 1908 [(Central Act XVI of 1908)] [Now Registration Act, 1908 (Central Act XVI of 1908).], as to the total extent of land held by him.
