Section 171 in Andhra Pradesh Rules Under the Registration Act, 1908
171.
An order on an appeal under Section 72 or on application under Section 73 directing or refusing registration shall not be endorsed on the document itself but shall, when registration is ordered, be recorded separately and filed in a separate file book, and when registration is refused, be recorded in Book 2. In either case a brief abstract of the order shall be endorsed on the petition, appeal or application which will be kept with the records of the case.
