Section 5 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
5. [Amendment and updating of record of rights.] [Marginal heading substituted by Act No.1 of 1989.]
(1)On receipt of intimation of the fact of acquisition of any right referred to in section 4, the [Mandal Revenue Officer] [For the words 'Recording authority' have been substituted by Act No.9 of 1994.] shall determine as to whether, and if so in what manner, the record of rights may be amended in consequence thereof and shall carry out the amendment in the record of rights in accordance with such determination: Provided that no order refusing to make an amendment in accordance with the intimation shall be passed unless the person making such intimation has been given an opportunity of making his representation in that behalf.(2)Where the [Mandal Revenue Officer] [For the words 'Recording authority' have been substituted by Act No.9 of 1994.] has reason to believe that an acquisition of any right of a description to which section 4 applies has taken place and of which an intimation has not been made to him under that section and where he considers that an amendment has to be effected in the record of rights, the 22[Mandal Revenue Officer] shall carry out the said amendment in the record of rights.(3)The [Mandal Revenue Officer] [For the words 'Recording authority' have been substituted by Act No.9 of 1994.] shall, before carrying out any amendment in the record of rights under sub-section (1) or sub-section (2) issue a notice in writing to all persons whose names are entered in the record of rights and who are interested in or affected by the amendment and to any other persons whom he has reason to believe to be interested therein or affected thereby to show cause within the period specified therein as to why the amendment should not be carried out. A copy of the amendment and the notice aforesaid shall also be published in such manner as may be prescribed. The [Mandal Revenue Officer] [For the words 'Recording authority' have been substituted by Act No.9 of 1994.] shall consider every objection made in that behalf and after making such enquiry as may be prescribed pass such order in relation thereto as he deems fit.(4)Every order passed under this section shall be communicated to the persons concerned.(5)Against every order of the recording authority either making an amendment in the record of rights or refusing to make such amendment, [an appeal shall lie to the Revenue Divisional Officer or such authority as may be prescribed] [Substituted by Act No.1 of 1989.], within a period of sixty days from the date of communication of the said order and the decision of the appellate authority thereon shall, subject to the provisions of section 9, be final.(6)[ The Tahsildar shall have the power to correct clerical errors, if any, on the request of the Pattadar or any person interested in the land in the Pass Books as prescribed.] [Sub-section (6) inserted in Act 1 of 1989 and substituted by Act No.24 of 1989 and further substituted by Act No.1 of 2018.]
