Section 5(6) in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
(6)The Registrar shall issue a new Pattadar Pass Book-cum-Title Deed in case of a transferee who does not hold a Pattadar Pass Book-cum-Title Deed, or a duly updated existing Pattadar Pass Book-cum-Title Deed, as the case may be, to the transferee and transferor under the document, instantly after effecting the changes to the Record of Rights. The registrar shall also furnish extract of changes made as appear in Record of Rights to transferee as well as to the transferor.
