4E. [ Bar to registration.No transfer (including sales in execution of a decree of a civil court or for recovery of arrears of land revenue) of any land or interest in such land within an urban agglomeration as defined in the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976) or within any part of such urban agglomeration, as may be specified by the State Government by notification in the Official Gazette and used mainly for agriculture or as an orchard, without any order in writing of the Collector shall be valid and no registering authority shall, notwithstanding the provisions of the Registration Act, 1908 (16 of 1908), register a document of such transfer unless order of the Collector in writing permitting such transfer is produced:
Provided that any application made to the Collector for permission for any such transfer made of one's own motion or for registration of a transfer in execution of a decree of a civil court shall be disposed of by the Collector within sixty days of the application failing which it shall be within the rights of the registering authority to register the document of the transfer.] [Inserted by Act 50 of 1981, w.r.e.f. 7.8.1969, Calcutta Gazette, dated 24.3.1986.]
