Section 45 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
45.
: It must be ensured that Part - II of the Pass Book contains all the Lands cultivated whether as owner or tenant or mortgagee and own lands given on tenancy or mortgage. If an owner does not cultivate lands owned by him but he cultivates somebody else's lands on lease/mortgage, then he will get Part - I and Part - III of the Pass Book and not Part - I and Part - II of the Pass Book.
