Section 12 in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
12. Grant of Loans and Encumbrance.
(1)Any Credit Agency shall grant loan on the basis of Record of Rights maintained electronically without insisting on Pattadar Pass Book and copy of Pahani. The Agency shall not keep the Pattadar Pass Book-cum-Title Deed in case of crop loans as per the existing guidelines.(2)The credit agency shall record in the Record of Rights every loan disbursed to him and every repayment of such loan.
