Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6C] [Entire Act]

State of Telangana - Subsection

Section 6C(4) in Telangana Rights in Land and Pattadar Pass Books Act, 1971

(4)[ Notwithstanding anything contained in the section 6C, Credit Agency shall grant loan on the basis of ROR 1-B maintained electronically without insisting on Pattadar Pass Book cum Title deed.] [Added by Act No.1 of 2018.]