Section 36 in Andhra Pradesh Rules Under the Registration Act, 1908
36.
(i)A Registering Officer may require that the date of execution shall be entered in a document presented for registration wherever it is not found therein.(ii)The date of execution of a document is the date on which it is signed by the party and the date on which a document bears at its head is not necessary the date of its execution though it is prima facie so.(iii)The date on which a certificate of sale by a Civil or Revenue Court was signed by the Court shall be taken as the date of execution for registration purposes.(iv)An alteration in the date of execution of a document made ostensibly for the purposes of evading payment of the penalty leviable under Sections 25 and 34 shall not be recognised and the document shall be treated as having been executed on the date originally entered therein.(v)If the date of execution is not stated or if it is altered or if the document bears an impossible date or fictitious date anterior to the date of purchase of stamp on which the document or any portion of it is written the document shall be refused registration if the correct date cannot be ascertained:Provided that nothing in this sub-rule shall apply to wills presented after the death of the testator.
