Section 6A(1) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(1)Every Owner, Pattadar, [XXX] [Omitted 'mortagagee or tenant' by Act No.1 of 2018.] of any land shall apply for the issue of a pass book to the Mandal Revenue Officer on payment of such fee as may be prescribed. [The owner-pattadar shall apply for the issue of a title deed in addition to a pass book:] [Added by Act No.9 of 1994.][Provided that an occupant of an inam land is also eligible to apply for the issue of a [pass book and title deed] [Inserted by Act No.24 of 1989.] as an occupant][provided further that] [Substituted for the words 'Provided that' by Act No.24 of 1989.] where no application is made under this sub-section the Mandal Revenue Officer may suomotu [or mandatorily mutate and complete the process within a period of fifteen days] [Inserted by Act No.1 of 2018.] issue a Pass Book after following the procedure prescribed under sub-section (2) and collect the fee prescribed therefor.
