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State of Andhra Pradesh - Section

Section 109 in Andhra Pradesh Rules Under the Registration Act, 1908

109.

When an impounded document is received back from the Collector after adjudication of the stamp duty, the Registering Officer shall immediately give notice in writing to the presentant or to the person authorised by the presentant to take delivery of the document either to take steps to complete the registration of the document or to take delivery of the document.