Section 3 in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
3. Preparation, maintenance and updating of record of rights.
(1)The Record of Rights in all lands in every village of the State shall be prepared and maintained digitally in a centralized storage in such form and in such manner as may be prescribed.(2)The Record of Rights shall contain the following particulars, namely,-(a)The names of all persons who are pattadars of lands;(b)survey numbers and extents of each Pattadar;(c)such other particulars as may be prescribed.(3)The Record of Rights prepared and now being maintained under the provisions of the Telangana Record of Rights in Land and Pattadar Pass Books Act, 1971 in electronic form shall be deemed to have been prepared and maintained under sub-sections (1) and (2).
