Section 176 in Andhra Pradesh Rules Under the Registration Act, 1908
176.
When a Registrar refuses to direct the registration of document under Section 72 or Section 75, the order passed by him may be copied in Book 2 by a clerk, the copy so made being treated as the original and signed by the Registrar himself without the addition of the words, "true copy". The Registrar's draft from which copy is made shall be filed in the file of appeal, orders and judgment.
