Section 6D in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
6D. [ Registering authority to make entries in the Pass Book. [Inserted by Andhra Pradesh Act 1 of 1989, w.e.f. 4-3-1989.]
(1)It shall be obligatory on the part of any person having interest or right in land to produce the [title deed and pass book] before the registering authority appointed, under the Registration Act, 1908 along with the documents he proposes to get registered and it shall be obligatory on the part of such registering authority [to verify the Webland data maintained electronically and] [Inserted by Andhra Pradesh Act 1 of 2018, dated 21.2.2018.] to make entry of every transaction of sale, gift, purchase, mortgage, lease or exchange in such [title deed and pass book] [Substituted for 'Pass Book' by Andhra Pradesh Act 9 of 1994, w.e.r.f. 31-10-1993.] at the appropriate place or places under his signature and official seal.](2)Notwithstanding anything contained in the Registration Act, 1908, the registering authority shall not register any document relating to a transaction of the nature referred to in sub-section (1) without the production of the [title deed and pass book] [Substituted for 'Pass Book' by Andhra Pradesh Act 9 of 1994, w.e.f. 31-10-1993.] by both the parties to the transaction:[Provided that in the case of landless person including a tenant or a mortgagee who becomes owner of land for the first time by purchase of land through a registered sale deed, the registering authority shall obtain a declaration from him in the form prescribed and send the same to Mandal Revenue Officer to enable him to issue a pattadar pass book in the owner category to such purchaser in the manner prescribed.] [Substituted by Andhra Pradesh Act 24 of 1989, w.e.f. 17-11-1989.]
