Section 19(1) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(1)Notwithstanding anything in the Registration Act, 1908, (Central Act 16 of 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 transfer or 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.
