Section 6C(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(2)Any [title deed and pass book] [Substituted by Act No.9 of 1994.] holder approaching a credit agency for a loan without getting necessary entries, relating to alienations or transfers of his land or any encumbrance or charge thereon subsequent to the issue of the [title deed and pass book] [Substituted by Act No.9 of 1994.], duly entered therein shall be deemed to have committed an offence under section 420 of the Indian Penal Code and shall be punishable for such offence.
