Section 71 in Andhra Pradesh Rules Under the Registration Act, 1908
71.
When a will or an authority to adopt is presented for registration after the death of the testator or the donor, the Registering Officer shall fix a day for the enquiry contemplated by Section 41(2) and shall cause notice of the enquiry (a) to be served on the persons to whom in his opinion special notice should be given, (b) to be pasted in a conspicuous part of registration office, and (c) to be published (i) in a daily newspaper, published in the principal language of the District and having wide circulation in the District in which the testator or donor lived (ii) in such a daily newspaper having vide circulation in the District in which the property of the deceased is situated and (iii) in the villages where the testator or donor lived, where interested parties may reside and where the property of the deceased is situated.[The cost of the service of the notice and of its publication in the concerned village shall be levied in advance from the person who presents the document for registration. The intended notice of enquiry shall be prepared in the registration office concerned and entrusted to the presentation of the will for getting it published in the concerned daily newspaper and for filing a copy thereof after publication.][Amended by G.O.Ms.No. 1214, Revenue, dated 10.08.1965. Published in Andhra Pradesh Gazette and G.O.Ms.No. 1044, Revenue, dated 02.09.1966. ]Registration of Wills etc.
