Section 122 in Andhra Pradesh Rules Under the Registration Act, 1908
122.
The column "Nature and Value of Transaction" shall also contain:(a)Information regarding the movable property to which a document relates;(b)the shares assigned to each party to a partition-deed;(c)concise details in the case of a document such as a release, Maintenance Deed, or Rectification Deed; and(d)in the case of a mortgage the rate of interest, if any, and the term.
