Section 6D(1) in Telangana 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] [For the words 'Passbook' the words 'title deed and pass book' substituted all along the section by Act No.9 of 1994.] before the registering authority appointed, under the Registration Act, 1908 (Central Act 16 of 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 Act No.1 of 2018.] to make entry of every transaction of sale, gift, purchase, mortgage, lease or exchange in such [title deed and pass book] [For the words 'Passbook' the words 'title deed and pass book' substituted all along the section by Act No.9 of 1994.] at the appropriate place or places under his signature and official seal.
