Section 6D(2) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(2)Notwithstanding anything contained in the Registration Act, 1908, the registering authority shall not register any document relating to a transaction of the nature referred to in sub-section (1) without the production of the [title deed and pass book] [Substituted for 'Pass Book' by Andhra Pradesh Act 9 of 1994, w.e.f. 31-10-1993.] by both the parties to the transaction:[Provided that in the case of landless person including a tenant or a mortgagee who becomes owner of land for the first time by purchase of land through a registered sale deed, the registering authority shall obtain a declaration from him in the form prescribed and send the same to Mandal Revenue Officer to enable him to issue a pattadar pass book in the owner category to such purchaser in the manner prescribed.] [Substituted by Andhra Pradesh Act 24 of 1989, w.e.f. 17-11-1989.]
