Section 149 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
149. Decree or Order for cancellation of Registered Instrument:
- Where any instrument effecting immovable property registered under the Registration Act, 1908, is set aside discharged or cancelled by an order or decree of a Civil Court, the Court shall forthwith cause a copy of the decree or order drawn upon on plain paper to be forwarded to the Registering Officer:Provided where such order or decree is modified, set aside or reversed, copies of further orders or decree shall also be forwarded to the Registering Officer.
