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State of Andhra Pradesh - Section

Section 108 in Andhra Pradesh Rules Under the Registration Act, 1908

108.

When a party to a document objects to its being returned to a person in whose favour the receipt has been drawn up, the objection shall not be allowed to prevail unless such party can satisfy the Registering Officer that he has applied to competent Court for an injunction to restrain the Registering Officer from returning the document.