Section 6A(4) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(4)The Government may prescribe by rules the manner in which the [title deed and pass book] [Substituted for the words 'pass book' by Act 9 of 1994, w.r.e.f. 31-10-1993.] may be issued to all owners, pattadars, mortgagees or tenants and to such other person in accordance with the record of rights.
