Section 6C(2) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(2)Any [title deed and pass book] [Substituted for 'Pass Book' by Andhra Pradesh Act 9 of 1994, w.r.e.f. 31-10-1993.] holder approaching a credit agency of a loan without getting necessary entries relating to alienations transfers of his land or any encumbrance or charge thereon subsequent to the issue of the [title deed and pass book] [Substituted for 'Pass Book' by Andhra Pradesh Act 9 of 1994, w.r.e.f. 31-10-1993.], duly entered therein shall be deemed to have committed an offence under Section 420 of the Indian Penal Code and shall be punished for such offence.
