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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(5) in The Telangana Rights in Land and Pattadar Pass Books Act, 2020

(5)The Tahsildar shall on the basis of joint agreement of all the legal heirs or all the family members, as the case may be, shall effect the changes accordingly in Record of Rights instantly, after payment of mutation charges as prescribed.