Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 139 in Andhra Pradesh Rules Under the Registration Act, 1908 139. A copy of an entry shall not be made from any book until the Registering Officer has scrutinized the entry generally.Certificate of Encumbrance
