Section 97 in Andhra Pradesh Rules Under the Registration Act, 1908
97.
(i)A document which is partially registered as regards some of its executants and refused as regards others shall have two distinct endorsements the one of admission signed by such of the executants as admit execution, and the other refusal being written below the seal and signature affixed to the certificate or partial registration and signed and dated by the Registering Officer.(ii)Similarly a document affecting property wholly situated within the areas to which the Indian Registration Act, 1908 applies but registered as regards a portion only of such property and refused as regards the other portion shall bear two distinct endorsements one of registration and the other of refusal in the form shown in Appendix-V.
