Section 6D in Telangana Rights in Land and Pattadar Pass Books Act, 1971
6D. [ Registering authority to make entries in the [title deed and pass book.] [Inserted by Act No.1 of 1989.]
(1)It shall be obligatory on the part of any person having interest or right in land to produce the [title deed and pass book] [For the words 'Passbook' the words 'title deed and pass book' substituted all along the section by Act No.9 of 1994.] before the registering authority appointed, under the Registration Act, 1908 (Central Act 16 of 1908) along with the documents he proposes to get registered and it shall be obligatory on the part of such registering authority [to verify the Webland data maintained electronically and] [Inserted by Act No.1 of 2018.] to make entry of every transaction of sale, gift, purchase, mortgage, lease or exchange in such [title deed and pass book] [For the words 'Passbook' the words 'title deed and pass book' substituted all along the section by Act No.9 of 1994.] at the appropriate place or places under his signature and official seal.(2)Notwithstanding anything contained in the Registration Act, 1908, (Central Act 16 of 1908) the registering authority shall not register any document relating to a transaction of the nature referred to in sub-section (1) without the production of the [title deed and pass book] [Substituted by Act No.9 of 1994.] by both the parties to the transaction:[Provided that in the case of a landless person including a tenant or a mortgagee who becomes owner of land for the first time by purchase of land through a registered sale deed, the registering authority shall obtain a declaration from him in the form prescribed and send the same to Mandal Revenue Officer to enable him to issue a pattadar [title deed and pass book] [Substituted by Act No.24 of 1989.] in the owner category to such purchaser in the manner prescribed.]]
