Section 5A(6) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(6)[ Subject to the provisions of sub-section (2) of section 5-A, the Tahsildar shall regularize claims of those applicants who apply not later than 31.12.2017 and have been in possession and do not have sada bainama (unregistered) document, based on enjoyment survey, local enquiry, approval of Gramsabha and it shall be limited upto Ac.5.00 gts.] [Added by Act No.1 of 2018.]
