Section 6D(1) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(1)It shall be obligatory on the part of any person having interest or right in land to produce the [title deed and pass book] before the registering authority appointed, under the Registration Act, 1908 along with the documents he proposes to get registered and it shall be obligatory on the part of such registering authority [to verify the Webland data maintained electronically and] [Inserted by Andhra Pradesh Act 1 of 2018, dated 21.2.2018.] to make entry of every transaction of sale, gift, purchase, mortgage, lease or exchange in such [title deed and pass book] [Substituted for 'Pass Book' by Andhra Pradesh Act 9 of 1994, w.e.r.f. 31-10-1993.] at the appropriate place or places under his signature and official seal.]
