Section 172 in Andhra Pradesh Rules Under the Registration Act, 1908
172.
An appeal or application against an order of refusal to register a will presented for registration after the death of the testator may be presented by any executor appointed under the will. The Registrar may, after the perusal of the records connected with the refusal, call for fresh evidence or issue summons to witness or remand the case to the Sub-Registrar for further enquiry.
