Section 165 in Andhra Pradesh Rules Under the Registration Act, 1908
165.
(i)An appeal under Section 72 or an application under Section 73 shall be presented in writing to the Registrar of the District, or to the Officer-in-charge of the Registrar's Office accompanied by copy of the refusal order appealed against and the original document in respect of which the order was passed.(ii)When the document is stated to be in the possession of some person other than the appellant and the latter desires time to obtain and produce it or issue of a summons for its production, the request may be complied with and the application be admitted pending receipt of the document.
