Section 3(1) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(1)As soon as may be after the commencement of this Act in any area, there shall be [prepared and brought upto- date, from time to time, by the Recording Authority] [Substituted by Act No.1 of 1989.] in such manner, and thereafter maintained in such form, as may be prescribed, a record of rights in all lands in every village in that area and such record of rights shall contain the following particulars, namely:-(a)the names of all persons who are owners, pattadars, mortgagees, occupants or tenants of the lands;(b)the nature and extent of the respective rights or interests of such persons and the conditions or liabilities, if any, attaching thereto;(c)the rent, revenue or other amount, if any, payable by, or to any of such persons;(d)such other particulars as may be prescribed.
