Section 13 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
13. Withdrawal of applications for transfer.
- In the case of applications for change of registry made before registration officers as well as those made before revenue officers, no transfer of registry shall be effected if before such transfer is made, the registered holder gives notice intimating about the withdrawal of his application. But where there is a duly executed and registered document evidencing the transfer, the procedure prescribed in the later portion of Rule 6 should be followed as if an application were made only by the transferee.
