Section 80(v) in Andhra Pradesh Rules Under the Registration Act, 1908
(v)A register shall be maintained in each Registrar's office showing the sealed covers received, withdrawn, opened, and sent to be received from court from time to time. In it shall also be entered wills received by post by District Registrar and retained in the office under Clause (ii), wills forwarded by Sub-Registrars under Clause (iv) and under Rule 77 (i) and wills registered or refused registration in the Registrar's Office and lying unclaimed for over two years.
