Section 6C(1) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(1)Every loan granted by any credit agency [on the Security of land or crop] every encumbrance of land for the grant of a loan and every repayment of such loan shall be recorded in the pass book by the concerned officer or authority under attestation by a competent officer of the credit agency, and also made an entry of the discharge after the repayment of the loan:][Provided that after three months from the date of publication of the notification under sub-section (2) of section 3, [in the Telangana Gazette or in the District Gazette] [Substituted by Act No. 9 of 1994.] no loan shall be granted by any credit agency to a owner pattadar without the production of the title deed and pass book and to others without the production of their pass books.]
