Section 26(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(2)The title deed-cum-pattadar pass book shall be prepared in respect of pattadars and owners and it shall have the same evidentiary value with regard to the title for the purpose of creation of equitable mortgage under the provisions of the Transfer of property Act, 1882 as a registered document registered by a Registered of Assurances.
