Section 7 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
7. Inspection and copies of the record of rights.
- Subject to such rules as may be made in this behalf, the record of rights shall be open to the inspection of the public at reasonable hours free of any charge and certified copies thereof or certified extracts therefrom [shall be given to all persons including the credit agencies] [Substituted by Act No.1 of 1989.] applying for the same on payment of such fees as may be prescribed.
