Section 26(3) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(3)It shall not be compulsory for the pattadar and owners to obtain title deed-cum-pattadar pass books. It will be optional as per discretion of the Pattadar/Owner. The Registration authority under the Registration Act, 1908 shall not insist for production of title deed-cum-pattadar pass book for any transaction in respect of the land. Similarly, no credit agency shall insist for production of title deed-cum-pattadar pass book for the purpose of sanction or discharge of loan.
