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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Telangana - Subsection

Section 6B(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971

(2)Every pass book holder acquiring a right by succession, survivorship, inheritance, partition, Government patta, court decree, or otherwise shall get necessary entries in respect of such right recorded in the title deed and in the pass book by the Mandal Revenue Officer.]