Section 22A in Registration (Andhra Pradesh Amendment) Act, 1999
22A.
(1)"Documents registration of which is opposed to Public policy. - The State Government may, by notification in the Official Gazette, declare that the registration of any document or class of documents is opposed to public policy.(2)Notwithstanding anything contained in this Act, the registering officer shall refuse to register any document to which a notification issued under sub-section (1) is applicable".
