Section 6A in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
6A. [ Pass Book holder to have entries of alienation etc., recorded in Pass Book: [Substituted by Andhra Pradesh Act 1 of 1989, w.e.f. 4-3-1989.]
] - (1) Every Owner, Pattadar, Mortgagee, or tenant of any land shall apply for the issue of a pass book to the Mandal Revenue Officer on payment of such fee as may be prescribed. [The owner-pattadar shall apply for the issue of a title deed in addition to a pass-book.] [Added by Andhra Pradesh Act. 9 of 1994, w.r.e.f. 31-10-1993.][Provided that an occupant of an inam land is also eligible to apply for the issue of a [pass book and title deed] [Inserted by Act 24 of 1989, w.e.f. 17-11-1989.] as an occupant:][Provided further that] [Substituted for 'Provided that' by Act 24 of 1989, w.e.f. 17-11-1989.] where no application is made under this sub-section the Mandal Revenue Officer may suo motu issue a Pass Book after following the procedure prescribed under sub-section (2) and collect the fee prescribed therefor.(2)On making such application, the Mandal Revenue Officer shall cause an enquiry to be made in such manner as may be prescribed and shall issue a [title deed and pass book] [Substituted for the words 'pass book' by Act 9 of 1994, w.r.e.f. 31-10-1993.] in accordance with the Record of Rights with such particulars and in such form as may be prescribed:Provided that no such [title deed and pass book] [Substituted for the words 'pass book' by Act 9 of 1994, w.r.e.f. 31-10-1993.] shall be issued by the Mandal Revenue Officer unless the Record of Rights have been brought Part date.(3)The entries in the [title deed and pass book] [Substituted for the words 'pass book' by Act 9 of 1994, w.r.e.f. 31-10-1993.] may be corrected either suo motu or on an application made to the Mandal Revenue Officer in the manner prescribed.(4)The Government may prescribe by rules the manner in which the [title deed and pass book] [Substituted for the words 'pass book' by Act 9 of 1994, w.r.e.f. 31-10-1993.] may be issued to all owners, pattadars, mortgagees or tenants and to such other person in accordance with the record of rights.(5)[ The title deed issued under sub-section (1) and duly certified by the Mandal Revenue Officer, or such other authority as may be prescribed, shall be the title deed in respect of an owner-pattadar and it shall have the same evidentiary value with regard to the title for the purpose of creation of equitable mortgage under the provisions of the Transfer of Property Act, 1882 (Central Act 4 of 1882) as a document registered in accordance with the provisions of the Registration Act, 1908 (Central Act 16 of 1908) as under the law.] [Substituted by Act 9 of 1994, w.r.e.f. 31-10-1993.]
