Section 6B(1) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(1)Notwithstanding anything contained in the Registration Act, 1908, (Central Act 16 of 1908) every pass book holder presenting a document of title deed before a registering officer appointed under the said Act, on or after coming into force of the Andhra Pradesh Record of Rights in Land and Pattadar Pass Books (Amendment) Act, 1994 relating to a transaction in land, such as purchase or sale, mortgage, gift, lease or otherwise shall get the necessary entries in respect of such transaction recorded in the title deed and pass book by such registering officer.
