Section 6 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
6. Presumption of correctness of entries in record of rights.
- Every entry in the record of rights shall be presumed to be true until the contrary is proved or until it is otherwise amended in accordance with the provisions of this Act. [Any mortgage or charge created earlier to a mortgage or charge created in favour of a credit agency shall lose its priority if it is not entered in the [electronically maintained pattadar pass book.] [Added by Act No.9 of 1994.]]
