Section 2 in The Andhra Pradesh Stamp (Inspection of Properties) Rules, 1998
2. Inspection of Property:
- The Inspector General of Registration and Stamps may, by order, authorise any officer under his control to conduct inspection of any property, or a class or category of properties registered under the provisions of the Registration Act, 1908 for the purpose of ensuring compliance with the provisions of Section 27 of the said Act and to assess the value of such property.
