Section 195 in Andhra Pradesh Rules Under the Registration Act, 1908
195.
The completed volumes of the under-mentioned books belonging to the office of a Sub-Registrar or of a Joint Sub-Registrar situated at the headquarters station of a district may, with the sanction of the Inspector-General, be transferred at the end of each calendar year to the office of the Registrar. The records of a Joint Sub-Registrar may similarly be transferred to the Chief Joint Registrar's office:Register Books 1,2,3 and 4 and the indexes relating thereto.Register of thumb-impressionsFile books of Power of AttorneyFile books of translationsFile books of appeals, orders and judgmentsDeposition booksMinute books
