Section 233(4) in Andhra Pradesh Rules Under the Registration Act, 1908
(4)[ To deal with the situation arising on account of:][Added by G.O.Ms.No. 338, Rev. (Reg. 1) Dated 24.5.2001, w.e.f. 5.2.1999, Published in Andhra Pradesh Gazette, RS Part I (extraordinary) No. 24, Dated 28.5.2001.](a)documents missing in CDs., soft copy not found in the system i.e., hard disk;(b)documents scanned and archived with poor quality image;(c)Image of documents are missing;(d)documents scanned and archived in irregular order; and(e)documents scanned and archived with wrong documents.[Note: A special volume shall be opened by obtaining permission of the District Registrar in writing and all such documents mentioned in sub-rule (iv) above shall be 'Rescanned' or transcribed manually from the original document (duly recording the reasons in the minute book) by making a note at foot of the entry concerned.][Substituted by G.O.Ms.No. 407, Rev. (Reg. I), Dated 5.7.2002, Published in Andhra Pradesh Gazette RS to Part I, ext. No. 34, Dated 12.7.2002.]
