Section 5(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(2)Where the [Mandal Revenue Officer] [For the words 'Recording authority' have been substituted by Act No.9 of 1994.] has reason to believe that an acquisition of any right of a description to which section 4 applies has taken place and of which an intimation has not been made to him under that section and where he considers that an amendment has to be effected in the record of rights, the 22[Mandal Revenue Officer] shall carry out the said amendment in the record of rights.
