Section 6D(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(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.]]
