Section 6(1) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(1)The Village Patwari shall enter in a register of mutations every report made to him under Section 5 and shall also make an entry therein respecting the acquisition of any right of a description to which Section 5 applies which he has reason to believe to have taken place and of which a report has not been made to him.
