Section 7(4) in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
(4)In every case where the pattadar and property particulars in the decree are in consonance with the entries in the Record of Rights and on payment of Stamp Duty and Registration fee prescribed as per the Registration Act and the Indian Stamp Act respectively, if not collected by the Court before issue of the Decree and mutation charges prescribed, the Tahsildar shall carry out the changes to the relevant entries in the Record of Rights instantly, duly deleting the land covered by the decree from the account of the judgement debtor and adding the same to the account of the decree holder.
