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State of Andhra Pradesh - Section

Section 118 in Andhra Pradesh Rules Under the Registration Act, 1908

118.

(a)On the registration of a document which revokes, or cancels or rectifies an error in, or modifies the terms of, a document previously registered in the same class of register book or of lands acquired under the Land Acquisition Act or of a document received and filed under Section 89 (vide Rule 13 supra), or on the receipt of a communication from a Revenue Officer or from a court which intimates a similar revocation cancellation, rectification or modification, a note shall be entered at foot of the entry of the later document or communication as under:
This documentrevokes (cancels, rectifies or modifies)Communication
  Document No. if copied the document filedat pagesthereturn filed
Volume Book of file Book
  File Book I
and at foot of the previous entry of the document previously registered or filed a note shall be entered as shown below:
This Document
  Documenthas been revoked - cancelledreturn
  rectifies or modifies by theDocument No.documentfiled copiedthe return filed
Volume Bookof File Book
  File Book I
(b)When the revocation, cancellation, rectification or modification is of a document relating to immovable property, a corresponding note shall also be entered in Index No. II and when it relates to the rectification of any particulars entered in Indexes I, II, III or IV, a note of rectification shall also be entered in the respective index as against the particular item rectified.