Section 5A(5) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(5)The [Mandal Revenue Officer] [Substituted by 'Recording authority' Act No.9 of 1994.], shall on the production of the certificate issued under sub-section (2) make any entry in the pass book to the effect that the person whose name has been recorded as an occupant is the owner of the property.]
