Section 295(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)Every Caveat shall be entered in the register of caveats maintained for the purpose and examined by the Chief Ministerial Officer of the Court. If he finds that the caveat complies with all the requirements he shall make an endorsement on the Caveat 'Examined and may be registered'. If he thinks that the Caveat does not comply with the requirements, he shall place the matter before the Presiding Officer for orders.
