Section 5A(3) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(3)Nothing contained in sub-section (1) and sub-section (2) shall be deemed to validate any alienation where such alienation is in contravention of the provisions of the Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973, (Act 1 of 1973) the Urban Land (Ceiling and Regulation) Act, 1976, (Central Act 33 of 1976) the Telangana Scheduled Areas Land Transfer Regulation, 1959 (Regulation 1 of 1959) and the Telangana Assigned Lands (Prohibition of Transfers) Act, 1977 (Act 9 of 1977).
