Section 11(2) in Andhra Pradesh Registration of Births and Deaths Rules, 1999
(2)In the case referred to in sub-rule (1) if the register is not in his possession, the Registrar in rural areas shall make a report to the M.R.O. and call for the relevant register and after enquiring into the matter, if he is satisfied that any such error has been made, make the necessary correction and shall send an extract of the entry showing the error and how it has been corrected to the Chief Registrar through the concerned M.R.O.
