Section 6A(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(2)On making such application, the Mandal Revenue Officer shall cause an enquiry to be made in such manner as may be prescribed and shall issue a [title deed and pass book] [Substituted by Act No.9 of 1994.] in accordance with the Record of Rights with such particulars and in such form as may be prescribed: Provided that no such [title deed and pass book] [Substituted by Act No.9 of 1994.] shall be issued by the Mandal Revenue Officer unless the Record of Rights have been brought upto date.
