Section 17(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(2)Notwithstanding anything contained in any law for the tie being in force, no document relating to any transfer of land either by way of sale, gift, mortgage, exchange, surrender or otherwise shall be registered by any registering officer appointed under the Indian Registration Act, 1908 (Central Act 16 of 1908), unless-(a)the transferor makes a declaration in writing on such form as maybe prescribed and files it before such officer that the land intended to be transferred has not been declared surplus [and and may not be declared to be in excess of the ceiling area applicable to him 1fand, in case the transfer relates to land mentioned in clause (d) and clause (e) of sub-section (1) of section 22, produces, at the time of registration of the document, a copy of a certificate which will, on an application being made by him in the prescribed manner, be obtained from the authorised officer to the effect that there is no objection to the said documents being registered and which will be subject to the final statement prepared under section 13] [Inserted by Rajasthan Act No. 1 of 1997.]; and(b)the transferee makes a declaration in writing in such form as may be prescribed and files it before such officer disclosing the area of the land already held by him and that the land already held by him together with the land to be transferred to him will not exceed the ceiling area applicable to him.
