Section 6 in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
6. Effecting Change in Record of Rights when acquired the right over the land through succession, survivorship, inheritance.
(1)Any person or persons who acquire rights over land through succession, survivorship, inheritance and seeking to effect change in Record of Rights, after arriving at consensus among all the legal heirs on the manner of division of the land among themselves, shall make an application, enclosing the joint agreement specifying individual shares, to the Tahsildar through the website prescribed for this purpose, for allotting available date and time as per the convenience of the persons to appear before the Tahsildar.(2)When persons of a family seek change of Record of Rights, all the members of the family after arriving at consensus with regard to the manner of partition of the land among themselves shall make an application, enclosing the joint agreement specifying individual shares, to the Tahsildar through the website prescribed for this purpose, for allotting available date and time as per the convenience of the persons to appear before the Tahsildar.(3)The Tahsildar shall allot the date and time, intimate the persons and maintain such particulars in register in prescribed format.(4)The persons mentioned in sub-section (1) and (2), along with the existing Pattadar Pass Book-cum-Title Deed that are in the name of deceased person or in the name of such family member, as the case may be, on the date and time allotted to them shall attend the office of the Tahsildar.(5)The Tahsildar shall on the basis of joint agreement of all the legal heirs or all the family members, as the case may be, shall effect the changes accordingly in Record of Rights instantly, after payment of mutation charges as prescribed.(6)The Tahsildar shall issue a new Pattadar Pass Book-cum-Title Deed in case any of the successors or the family members, as the case may be, when they do not hold a Pattadar Pass Book-cum-Title Deed, or a duly updated in the existing Pattadar Pass Book-cum-Title Deeds instantly. The Tahsildar shall also furnish extract of changes made in Record of Rights to all of them.(7)All the persons in possession of Pattadar Pass Book- cum-Title Deed shall furnish the details of family members in the manner prescribed to the Tahsildar. The Tahsildar shall make entries of the family members in Pattadar Pass Book-cum-Title Deeds.
