Section 49(iv) in Andhra Pradesh Rules Under the Registration Act, 1908
(iv)Every interlineation, blank, erasure or alteration in the body of a Power of Attorney which is authenticated and not registered shall, at the time of authentication, be detailed in a footnote added to the document below the endorsement of authentication and shall be signed by the Registering Officer even if the party himself has entered a similar note in the document. If there are no interlineations, blanks or erasures or alterations, in the body the fact shall be noted.
