Section 5(2) in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977
(2)Notwithstanding anything in the Registration Act, 1908, no Registering Officer shall accept for registration of any document relating to the transfer of or creation of any interest in any assigned lands as furnished in the list under sub-section (1).] [Substituted by Act No. 8 of 2007, w.e.f. 29-1-2007, vide G.O.Ms.No.125, Revenue (Ass-I) dated 5-2-2007, Published in A.P. Gazette Part I, Extraordinary dated 5-2-2007.]
