Section 7 in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
7. Effecting Change in Record of Rights when acquired through court decree.
(1)Any person who acquires right by decree of a court and seeks to change the entries in Record of Rights, shall apply, through the website prescribed for this purpose, to the Tahsildar for allotting available date and time to appear before the Tahsildar.(2)The Tahsildar shall allot the date and time, intimate to the person and maintain such particulars in register in prescribed format.(3)The person mentioned in sub-section (1) shall attendbefore the Tahsildar on the date and time allotted to him.(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.(5)The Tahsildar shall issue a new Pattadar Pass Book-cum-Title Deed to the person in case he does not hold a Pattadar Pass Book-cum-Title Deed, or duly updated entries in the existing Pattadar Pass Book-cum-Title Deed. The Tahsildar shall also furnish extract of changes made in Record of Rights to the person.(6)The Tahsildar shall then direct the Judgement Debtor to produce Pattadar Pass Book-cum-Title Deed on the date specified and effect due change in Pattadar Pass Book-cum-Title Deed.
