Section 26 in Andhra Pradesh Rules Under the Registration Act, 1908
26.
(i)Every document shall, before acceptance for registration, be examined by the Registering Officer to ensure that all the requirements prescribed in the Act and in these rules have been complied with, for instance:(a)that it has been presented in the proper office (Sections 28, 29, and 30);(b)that the person is entitled to present it (Sections 32 and 40);(c)that if it is a non-testamentary document and relates to immovable property, it contains a description of property sufficient to identify the same and fulfils the requirements of Rules 18 to 20:(d)that if it is written in a language not commonly used in the District and not understood by the Registering Officer it is accompanied by a true translation into a language commonly used in the District and also by true copy (Section 19);(e)that if it contains a map or plan, it is accompanied by true copies of such map or plan as required by Section 21(4);(f)that it contains no unattested interlineations, blanks, erasures or alterations, which in his opinion require to be attested as required by Section 20 (1);(g)that if the document is one other than a will it has been presented within the time prescribed by Sections 23 to 26;(h)that it bears the date of its execution and does not bear a date anterior to the date of purchase of stamp papers and the document is written on a date subsequent to the date of presentation;(i)that if the date is written in any document other than a will presented for registration after the death of the testator according to both the British and the Indian calendars, these dates tally; and.(j)that if the presentant is not personally known to the Registering Officer, he is accompanied by such identifying witnesses with whose testimony the Registering Officer may be satisfied;(k)[(i) The registrating officer shall ensure at the time of presentation for registration of cancellation deeds of previously registered deed of conveyances on sale before him that such cancellation deeds are executed by all the executant and claimant parties to the previously registered conveyance on sale and that such cancellation deed is accompanied by a declaration showing mutual consent or orders of a competent Civil or High Court or State or Central Government annulling the transaction contained in the previously registered deed of conveyance on sale;] [Inserted by Notification No. R.R.1/2006, Published in Andhra Pradesh Gazette R.S. to Part II, Extraordinary No. 18, Dated 29.11.2006. ]Provided that the registering officer shall dispense with the execution of cancellation deeds by executant and claimant parties to the previously registered deeds of conveyances on sale before him if the cancellation deed is executed by a Civil Judge or a Government Officer competent to execute Government orders declaring the properties contained in the previously registered conveyance on sale to be Government or Assigned or Endowment lands or properties not registerable by any provision of law.Note: See Govt. Memo RC No. G1/10866/2006 dt.. 14-03-2008.(ii)Save in the manner provided for above no cancellation deed of a previously registered deed of conveyance on sale before him shall be accepted for presentation for registration.
