Section 6(6) in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
(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.
