Section 5(1) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(1)On receipt of intimation of the fact of acquisition of any right referred to in section 4, the [Mandal Revenue Officer] [For the words 'Recording authority' have been substituted by Act No.9 of 1994.] shall determine as to whether, and if so in what manner, the record of rights may be amended in consequence thereof and shall carry out the amendment in the record of rights in accordance with such determination: Provided that no order refusing to make an amendment in accordance with the intimation shall be passed unless the person making such intimation has been given an opportunity of making his representation in that behalf.
