Section 58 in Andhra Pradesh Rules Under the Registration Act, 1908
58.
It forms no part of a Registering Officer's duty to enquire into the validity of a document brought to him for registration or to attend to any written or verbal protest against the registration of a document based on the ground that the executing party had no right to execute the document; but he is bound to consider objections raised on any of the grounds stated below:(a)that the parties appearing or about to appear before him are not the persons they profess to be;(b)that the document is forged;(c)that the person appearing as a representative, assign or agent, has no right to appear in that capacity;(d)that the executing party is not really dead as alleged by the party applying for registration; or(e)that the executing party is a minor or an idiot or a lunatic.
