Section 175 in Andhra Pradesh Rules Under the Registration Act, 1908
175.
When a document refused registration is ordered to be registered either by a Registrar or by a Court, a note to the following effect shall be entered in Book 2 under the order originally passed by the Sub-Registrar refusing registration at the foot of the copy of Registrar's order or decree of Court :"Registered under the orders of Registrar/Court as No. ................... of 19 ............ Book ....... volume .......... P"
