Section 18 in Andhra Pradesh Rules Under the Registration Act, 1908
18.
The description of the 'Territorial Division' required by Section 21 of the Act shall, as far as practicable give the following particulars:(a)the Registration District;(b)the Registration Sub-District;(c)the taluk;(d)any well-known division of (c) such as a mootah, hoondah, khundum, firka, magany, amsam; and(e)the village, hamlet or suburb in which the property referred to in a registrable document is situated.
