Section 15(7) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(7)The prescribed authority shall, on payment of the prescribed fee, issue to the tenant a certificate containing the prescribed particulars in respect of the site of the dwelling-house deemed to have been transferred to the tenant under sub-section (6) and notwithstanding anything certained in the Indian Registration Act, 1908 (XVI of 1908), no such certificate shall require to be registered under that Act.
