Section 6B in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
6B. [ Pass book holder to have entries of alienation etc., recorded in pass book. [Substituted by Andhra Pradesh Act 9 of 1994, w.r.e.f. 31-10-1993.]
(1)Notwithstanding anything contained in the Registration Act, 1908 (Central Act 16 of 1908), every pass book holder presenting a document of title deed before a registering officer appointed under the said Act, on or after coming into force of the Andhra Pradesh Record of Rights in Land and Pattadar Pass Books (Amendment) Act, 1994 relating to a transaction in land, such as purchase or sale, mortgage, gift, lease or otherwise shall get the necessary entries in respect of such transaction recorded in the title deed and pass book by such registering officer.(2)Every pass book holder acquiring a right by succession, survivorship, inheritance, partition, Government patta, Court decree or otherwise shall get necessary entries in respect of such right recorded in the title deed and in the pass book by the Mandal Revenue Officer.]
