Section 6 in Andhra Pradesh Agricultural Lands (Prohibition Of Alienation) Act, 1972
6. Restrictions on registration of documents of Central Act 16 of 1908:.
- Notwithstanding anything contained in the Registration Act, 1908:(a)no document relating to alienation or partition of any land or the creation of a trust in respect of any land shall be registered by any registration officer appointed under the said Act, unless the person presenting the document furnishes a declaration by the transferor in the prescribed form which shall be subject to verification in the prescribed manner, that the holding of such transferor does not exceed the specified limit and in case where such transferor is a member of family that the holdings of all the members of the family of which the transferor is a member in the aggregate, do not exceed the specified limit; and(b)a document relating to alienation or partition of any land or the creation of any trust of any land registered on or after the commencement of this Act shall, for the purposes of Section 5, take effect and operate only from the time of such registration, notwithstanding that such a document has not been registered within this State.
