Section 4 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
4. [ Acquisition of rights to be intimated. [Substituted by Act No. 9 of 1994 including the marginal heading.]
- [(1) Any person acquiring by succession, survivorship, inheritance, partition, Government patta, decree of a court or otherwise any right as, owner, pattadar of a land and any person acquiring any right as occupant of a land by any other method shall intimate in writing his acquisition of such right, to the Tahsildar within thirty days from the date of such acquisition. The Village Revenue Officer on noting the acquisition of rights in his jurisdiction shall intimate the Tahsildar within one (1) day as prescribed. The Tahsildar shall give or send a written acknowledgement of the receipt of such intimation to the person making it:Provided that where the person acquiring the right is a minor or otherwise disqualified, his guardian or other persons having charge of his property shall intimate the fact of such acquisition to the Tahsildar.](2)Notwithstanding anything contained in the Registration Act, 1908, every registering officer appointed under the Act and registering a document relating to a transaction in land, such as sale, mortgage, gift, lease or otherwise shall intimate the Mandal Revenue Officer of the Mandal [manually or electronically] [Inserted by Act No.1 of 2018.] in which the property is situate of such transaction, [as prescribed] [Added by Act No.1 of 2018.].Explanation-I. - The right mentioned above shall include a mortgage without possession and a right determined by civil court.Explanation-II. - A person in whose favour a mortgage is discharged or extinguished, or a lease is determined, acquires a right within the meaning of this section.]
