Section 4(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(2)Notwithstanding anything contained in the Registration Act, 1908, every registering officer appointed under the Act and registering a document relating to a transaction in land, such as sale, mortgage, gift, lease or otherwise shall intimate the Mandal Revenue Officer of the Mandal [manually or electronically] [Inserted by Act No.1 of 2018.] in which the property is situate of such transaction, [as prescribed] [Added by Act No.1 of 2018.].Explanation-I. - The right mentioned above shall include a mortgage without possession and a right determined by civil court.Explanation-II. - A person in whose favour a mortgage is discharged or extinguished, or a lease is determined, acquires a right within the meaning of this section.]
