Section 181 in Andhra Pradesh Rules Under the Registration Act, 1908
181.
The Inspector-General shall have power, where he is satisfied that there are grounds for so doing, to transfer from the file of one Sub-Registrar to that of another, any enquiry under Section 41(2); from the file of one District Registrar to that of another any appeal under Section 72 or application under Section 73 or enquiry under Section 74 and from the files of one Sub-Registrar exercising powers conferred under the second proviso to Section 35(3) to that of the District Registrar to whom such Sub-Registrar is subordinate any enquiry under Section 74.
