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State of Tamilnadu - Section

Section 3 in Tamil Nadu Land Registration Regulation, 1802

3. Unregistered transfers of land not valid.

- Transfers of land made by individual persons, without being so registered in the registers of the Collectors, shall not be valid in Courts of Adalat; and such transfers of land, being unregistered, shall not exempt the persons in whose names the entire estates are registered from paying the revenue due to Government from such lands.