Section 33(3) in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
(3)Notwithstanding any thing in the Registration act, 1908 (Central Act 16 of 1908) it shall not be necessary to register mortgages or instruments executed in favour of a financing agency or any institution or person referred to in section 32 in respect of transactions made under this Act, where the financing agency or institution or person aforesaid sends within fourteen days from the date of execution of such instrument requiring registration a copy of thereof to the registering officer having jurisdiction who shall file such a copy in the book maintained under section 51 of that Act.Chapter-VIII Offences and penalties
