Section 158(iii) in Andhra Pradesh Rules Under the Registration Act, 1908
(iii)In cases in which copies and memorandum under Sections 64 to 66 had been forwarded at the time of registration in the wrong book and in cases in which the forwarding of such copies and memoranda becomes necessary for rectifying the error, the requisite notice of the error in the former and the requisite copies and memoranda in the letter shall be forwarded free of cost.
