Section 145 in Andhra Pradesh Rules Under the Registration Act, 1908
145.
(i)Searches for certificates of encumbrances shall, as a rule, be made by two persons independently of each other, so that the results obtained by one may be compared and verified with those obtained by the other.(ii)When a party himself makes the search he should be required to furnish a signed note of the results of the search and the results should be verified by a member of the office establishment.
