Section 5A(1) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(1)Notwithstanding anything contained in this Act, the Transfer of Property Act, 1882, (Central Act 1 of 1882) the Registration Act, 1908 (Central Act 16 of 1908) or any other law for the time being in force, [where a person is an occupant] by virtue of an alienation or transfer made or effected otherwise than by registered document, the alienee or the transferee may, within such period as may be prescribed, apply to the Mandal Revenue Officer for a certificate declaring that such alienation or transfer is valid.
