Section 6A(4) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(4)The Government may prescribe by rules the manner in which the [title deed and pass book] [Substituted by Act No.9 of 1994.] may be issued to all owners, [pattadars] [For the words 'pattadars, mortgagees or tenants', the words 'pattadars' substituted by Act 1 of 2018.] and to such other person in accordance with the record of rights.
