Section 13 in Andhra Pradesh Rules Under the Registration Act, 1908
13.
(i)A file book shall be maintained in each registration office corresponding with Book I. In this the following shall be filed:(a)copies of maps and plans mentioned in Section 21;(b)copies and memoranda of registered instruments received under Sections 64 to 67;(c)copies of certificates and orders received under Section 89;(d)returns of lands acquired under the Land Acquisition Act;(e)communications received from officers of other Departments intimating the cancellation, modification or rectification of transactions evidenced by papers previously filed;(f)copies of instruments of collateral security executed under the Land Improvement Loans Act received from Revenue Officers.(ii)A separate file shall also be opened for filing copies and translations presented under Sections 19 and 62 of the Act or under Rule 17(i). The copies and translations placed in this file shall be connected by cross-reference with the entry in the register.
