Section 4(4) in The Karnataka Agricultural Credit Pass Book Act, 1984
(4)On receipt of the application made under sub-section (2), the revenue officer shall make or cause to be made, in such manner as may be prescribed, an inquiry about the title of the applicant in relation to the lands specified in the application or any interest held by the applicant therein or in respect of any crop standing thereon and where, after such inquiry, the revenue officer is satisfied with regard to the title of the applicant relating to all or any of the properties aforesaid or any part thereof, he may issue a pass book to the applicant indicating therein the properties in relation to which the applicant has title and the extent of encumbrances, if any existing in relation to any of such properties on the date of issue of the pass book.
