Section 8 in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
8. Fraudulent issue of Pattadar Pass Book-cum-Title Deed for Government Lands.
On complaint or otherwise as regards to issue of Pattadar Pass Book-cum-Title Deed fraudulently for Government land, the District Collector shall cancel the Pattadar Pass Book-cum-Title Deed and take action for dismissal of the Tahsildar concerned and to initiate Criminal Action, besides resuming the land under Law.
