Section 7(b) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
(b)In cases where transfer of registry is sought under a declaratory decree on which no execution can be taken out i.e., where the decree merely declares the title to be vested in a particular person, so as to entitle him in registration, the Collector or other authorised officer may on production of a certified copy of such decree, at once order the transfer of registry. The transfer of registry thus ordered shall be entered in the records of the Jamabandi taking place immediately after the passing of the said order.
